Securities And Exchange Board Of India - Subsection
Section 21(8) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(8)For any transaction of purchase or sale of properties, [whether directly or through holdco and/or SPVs,] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).]-(a)if the transaction is a related party transaction, the valuation shall be in accordance with regulation 19;(b)if the transaction is not a related party transaction,-(i)a full valuation of the specific property shall be undertaken by the valuer;(ii)if ,-
