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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5)(ii) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(ii)where sale/lease deeds or possession letter of minimum sixty percent of the apartments /houses/plots in the phase/project have been executed;