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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(3)(i) in Kerala Real Estate (Regulation and Development) Act, 2015

(i)a declaration, supported by an affidavit, which shall be signed by the promoter or any person authorised by the promoter,-
(i)that he has legal title to the land on which the development is proposed along with a legally valid authentication of such title if such land is owned by another person;
(ii)that the land is free from all encumbrances, or as the case may be, of the encumbrances on such land including any rights, title, interest or name of any party in or over such land along with details;
(iii)the specific period of time within which he undertakes to complete the project or phase thereof;
(iv)that seventy per cent or such lesser per cent as notified by the Government, of the amounts realised for the real estate project from the allottees, from time to time, shall be deposited in a separate account to be maintained in a scheduled bank within a period of ten days of its realisation to cover the cost of construction and shall be used only for that purpose: