Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] UT Chandigarh - Subsection Section 8(iv) in The Chandigarh Real Estate (Regulation and Development) (Agreement for Sale) Rules, 2016 (iv)There are no litigations pending before any Court of law or Authority with respect to the said Land, Project or the [Apartment/Plot];
