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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(a) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(a)Details of the promoter including the following:
(i)Developer or Group Profile:
(A)a brief detail of his enterprise including its name, registered address, type of enterprise (proprietorship, limited liability partnership, society, partnership, company, competent authority) and the particulars of registration and in case of a newly incorporated or registered entity, brief details of the of the parent entity including its name, registered address, type of enterprise (proprietorship, societies, limited liability partnership, partnership, companies, competent authority);
(B)background of promoter-educational qualification, work experience and in case of a newly incorporated or registered entity work experience of the parent entity.
(ii)Track record of the promoter:
(A)number of years of experience of the promoter or parent entity in real estate construction in the State;
(B)number of years of experience of the promoter or parent entity in real estate construction in other states or union territories;
(C)number of completed projects and area constructed till date;
(D)number of ongoing projects and proposed area to be constructed;
(E)details and profile of ongoing and completed projects for the last 5 years as provided under clause (b) of subsection (2) of section 4.
(iii)Litigations: Details of past or ongoing litigations in relation to the real estate project.
(iv)Website:
(A)web link to the developer or group website;
(B)web link to the project website.