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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(2)(g) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(g)On the date so fixed, the regulatory authority upon consideration of the evidence produced before it and other records and submissions is satisfied that -
(i)the respondent is in contravention of the provisions of the Act or the rules and regulations made thereunder it shall pass such orders including imposition of penalty as it thinks fit in accordance with the provisions of the Act or the rules and regulations made thereunder;
(ii)the respondent is not in contravention of the provisions of the Act or the rules and regulations made thereunder the regulatory authority may, by order in writing, dismiss the complaint, with reasons to be recorded in writing.