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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(5) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(5)The Appellate Tribunal shall ordinarily have sittings at its headquarters and at such places as the Chairperson may by general or special order specify.