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[Cites 0, Cited by 0] [Section 22(8)] [Section 22] [Entire Act]

Securities And Exchange Board Of India - Subsection

Section 22(8)(c) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014

(c)if on account of such sale, the number of unit holders forming part of the public falls below [as required under sub-regulation (2A) of Regulation 14] [Inserted by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] [the trustee may provide a period of one year to the manager to rectify the same, failing which] [Substituted 'two hundred or below twenty five per cent of the total outstanding units,' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] the [manager] [Substituted 'trustee' by Notification No. SEBI/L.A.D.-NRO/GN/2016-17/022, dated 29.11.2016 (w.e.f. 26.9.2014).] shall apply for delisting of the units of the REIT in accordance with regulation 17.