Securities And Exchange Board Of India - Subsection
Section 22(7) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(7)With respect to the right(s) of the unit holders under clause (g) of sub-regulation (6),-(a)not less than twenty five per cent of the unit holders by value, other than any party related to the transactions and its associates, shall apply, in writing, to the trustee for the purpose;(b)on receipt of such application, the Trustee shall require the manager to place the issue for voting in the manner as specified in these regulations;(c)with respect to sub-clause (vi) of clause (g) of sub-regulation (6) , not less than sixty per cent of the unit holders by value shall apply, in writing, to the manager for the purpose.
