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

Daman and Diu - Subsection

Section 28(4) in The Daman and Diu Real Estate (Regulation and Development) (General) Rules, 2016

(4)The Chairperson or Member of the Authority or Appellate Tribunal, as the case may be, shall be given a reasonable opportunity of being heard with respect to the charges within the time period as may be specified in this behalf by the Judge conducting the inquiry in the matter.