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[Cites 0, Cited by 26] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1)(c) in Real Estate (Regulation And Development) Act, 2016

(c)in the case of a Technical or Administrative Member, he is a person who is well-versed in the field of urban development, housing, real estate development, infrastructure, economics, planning, law, commerce, accountancy, industry, management, public affairs or administration and possesses experience of at least twenty years in the field or who has held the post in the Central Government, or a State Government equivalent to the post of Additional Secretary to the Government of India or an equivalent post in the Central Government or an equivalent post in the State Government.