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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1)(a) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

(a)To 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;