Section 24(3) in The Lakshadweep Real Estate (Regulation and Development) (General) Rules, 2016
(3)Upon receipt of comments on the draft recommendation as per sub-rule (2), the Central Advisory Council shall finalise its recommendation after incorporating such comments as it may deem appropriate and refer the same to the Central Government, who shall have the authority,-(a)to accept such recommendation in entirety;(b)to accept such recommendation with such amendments as it may deem fit and proper;(c)to refer back such recommendation to the Central Advisory Council with its comments for consideration; and(d)to reject such recommendation.
