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[Cites 0, Cited by 6] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in Real Estate (Regulation And Development) Act, 2016

(g)"appropriate Government" means in respect of matters relating to,--
(i)the Union territory without Legislature, the Central Government;
(ii)the Union territory of Puducherry, the Union territory Government;
(iii)the Union territory of Delhi, the Central Ministry of Urban Development;
(iv)the State, the State Government;