Section 32(1)(a) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(1)(a) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(a)require the promoter, allottee or real estate agent to furnish in writing such information or explanation or produce such documents within such reasonable time, as it may deem necessary; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 32(1)(a) in Rajasthan Real Estate (Regulation and Development) Rules, 2017