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Direction by the President of India regarding the powers of the Appropriate Government under the Real Estate (Regulation and Development) Act, 2016- (Ministry Of Home Affairs) (17 Mar 2020)

MANU/HOME/0042/2020

Civil

In pursuance of the powers conferred under clause (1) of Article 239 of the Constitution, the President hereby directs that the powers and functions of the appropriate Government under the Real Estate (Regulation and Development) Act, 2016 (16 of 2016), other than the powers under Section 82 and Section 84, shall, subject to the control of the President and until further orders, be exercised and discharged, in relation to the Union Territory of Ladakh, by the Lieutenant Governor of Union Territory of Ladakh.

Tags : DIRECTION POWERS APPROPRIATE GOVERNMENT

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