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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(1) in Kerala Real Estate (Regulation and Development) Act, 2015

(1)The Government shall constitute a Fund to be called the "Real Estate Fund" and there shall be credited thereto,-
(a)all Government grants received by the Authority;
(b)the .fees received under this Act;
(c)the interest accrued on the amounts referred to in clauses (a) to (b).