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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 28(2) in The Andaman and Nicobar Islands Real Estate (Regulation and Development) (General) Rules, 2016

(2)If, on preliminary scrutiny, the appropriate Government considers it necessary to investigate into the allegation, it shall place the complaint, if any, together with supporting material as may be available, before Chief Justice of the High Court to appoint a sitting or retired Judge of the High Court.