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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(1)(b) in Kerala Real Estate (Regulation and Development) Act, 2015

(b)that the Authority has persistently defaulted in complying with direction given by the Government under this Act or in the discharge of the functions or performance of the duties imposed on it by or under the provisions of this Act and as a result of such default the financial position of the Authority or the administration of the Authority; or