Securities And Exchange Board Of India - Subsection
Section 18(14) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(14)With respect to investment in leasehold properties, the manager shall consider the remaining term of the lease, the objectives of the REIT, the lease profile of the REIT's existing real estate assets and any other factors as may be relevant, prior to making such investment.
