Securities And Exchange Board Of India - Subsection
Section 18(6) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(6)Not less than [fifty one] [Substituted 'seventy five' by Notification SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 29.9.2014).] per cent. of the [consolidated] [Inserted by Notification No. SEBI/LAD-NRO/GN/2018/06, dated 10.4.2018 (w.e.f. 29.9.2014).] revenues of the REIT [holdco] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] and the SPV, other than gains arising from disposal of properties, shall be, at all times, from rental, leasing and letting real estate assets or any other income incidental to the leasing of such assets.
