Section 2(1)(p) in Kerala Real Estate (Regulation and Development) Act, 2015

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(p) in Kerala Real Estate (Regulation and Development) Act, 2015

(p)"company" means .a company incorporated and registered under the Companies Act, 2013 (Central Act 18 of 2013) and includes,-

(i)a corporation established by or under any Central Act or State Act;

(ii)a Development Authority or any public authority established by the Government in this behalf under any law for the time being in force;