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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(4)(b) in Kerala Real Estate (Regulation and Development) Act, 2015

(b)may recommend to the competent authority to facilitate the balance of the development works to be carried out in accordance with the provisions of section 7 in a time bound manner;