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State of Tamilnadu - Section

Section 8 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017

8. Revocation of registration of the project.

- Upon revocation of registration of a project under section 7, the Authority shall inform the promoter about such revocation in Form 'D'. The details of such revocation of registration shall be released to press periodically and hosted in the website of the Authority.