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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2)(d) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

(d)In case the adjudicating officer is satisfied on the basis of the submissions made that the there is need for further hearing into the complaint it may order production of documents or other evidence on a date and time fixed by him;