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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(7) in Rajasthan Real Estate (Regulation and Development) Rules, 2017

(7)Thereafter, the State Government shall in consultation with the Chief Justice of the High Court decide to either remove or not to remove the Chairperson or Member of the Authority or Appellate Tribunal, as the case may be.