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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(5) in Kerala Real Estate (Regulation and Development) Act, 2015

(5)A member may be removed from his office by an order of the Government on the grounds specified in sub-section (1) and in accordance with the procedure notified by the Government:Provided that a Member shall not be removed from office unless he has been given an opportunity of being heard in the matter.