Section 31(1) in Kerala Real Estate (Regulation and Development) Act, 2015
(1)The Authority shall in order to facilitate the growth and promotion of a healthy, transparent, efficient and competitive real estate sector make recommendations to the -Government or the competent authority, as the case may be, on,-(a)protection of interest of the allottees and promoter;(b)measures to improve the processes and procedures for clearance and sanction of plans and .development of projects;(c)measures to encourage construction of environmentally sustainable and affordable housing, promote .standardisation, including grading and use of appropriate construction materials, fixtures, fittings and construction techniques;(d)measures to facilitate amicable conciliation of disputes between the promoters and the allottees through dispute settleMent forUms;(e)any other issue that the Authority may think necessary for the promotion of the real estate sector.
