Securities And Exchange Board Of India - Subsection
Section 10(2) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(2)The manager shall ensure that the real estate assets of the REIT or [holdco and/or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV have proper legal and marketable titles and that all the material contracts including rental or lease agreements entered into on behalf of REITs or [holdco and/or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV are legal, valid, binding and enforceable by and on behalf of the REIT or [holdco and/or] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] SPV.
