Section 1814 in The Housing Finance Institutions Debt Recovery Appellate Tribunal (Procedure)Rules, 2002
1814.
No. G.S.R. 338 (E), dated 8th May, 2002. - In exercise of the powers conferred by Section 54-A of the National Housing Bank Act, 1987 (53 of 1987), the Central Government hereby makes the following rules, namely :
