Section 28(3)(a) in The Daman and Diu Real Estate (Regulation and Development) (General) Rules, 2016

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

(a)the statement of charges against the Chairperson or Member of the Authority or Appellate Tribunal, as the case may be; and

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