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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Andhra Pradesh - Subsection

Section 49(2)(c) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(c)On the date so fixed, the adjudicating officer shall explain to the promoter about the contravention alleged to have been committed in relation to any of the provisions of the Act or the rules and regulations made thereunder and if the promoter:
(i)pleads guilty, the adjudicating officer shall record the plea, and award such compensation as he thinks fit in accordance with the provisions of the Act or the rules and regulations, made there under;
(ii)does not plead guilty and contests the complaint the adjudicating officer shall demand and explanation from the promoter;