Securities And Exchange Board Of India - Subsection
Section 18(15) in Securities and Exchange Board of India (Real Estate Investment Trusts) Regulations, 2014
(15)In case of any co-investment with any person(s) in any transaction,-(a)the investment by the other person(s) shall not be at terms more favourable than those to the REIT;(b)the investment shall not provide any rights to the person(s) which shall prevent the REIT from complying with the provisions of these regulations;(c)the agreement with such person(s) shall include the minimum percentage of distributable cash flows that will be distributed and entitlement of the REIT to receive not less than pro rata distributions and mode for resolution of any disputes between the REIT and the other person(s).
