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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

Daman and Diu - Subsection

Section 35(2)(f) in The Daman and Diu Real Estate (Regulation and Development) (General) Rules, 2016

(f)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;