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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 24(5) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(5)As regards, the Union territories without Legislature, the Central Government may, if it deems fit, by notification, make rules to give effect to such recommendations of the Central Advisory Council.