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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2)(b) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

(b)The notice shall specify a date and time for further hearing; and on the date so fixed, the adjudicating officer shall explain to the promoter about the contravention alleged to have been committed in relation to any of the provisions of the Act or the rules and regulations made there under and if the promoter-
(i)pleads guilty, the adjudicating officer shall record the plea, and award such compensation as he thinks fit in accordance with the provisions of the Act or the rules and regulations, made there under;
(ii)does not plead guilty and contests the complaint the adjudicating officer shall demand an explanation from the promoter;