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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(d) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(d)on the date so fixed, the Authority shall explain to the respondent about the contravention alleged to have been committed in relation to any of the provisions of the Act or the rules and regulations made thereunder and if the respondent,-
(i)pleads guilty, the Authority shall record the plea, and pass such orders including imposition of penalty as it thinks fit in accordance with the provisions of the Act or the rules and regulations, made thereunder;
(ii)does not plead guilty and contests the complaint, the Authority shall demand an explanation from the respondent;