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Rajasthan HC: Respondents Have Right to Legal Representation Before Regulatory Authority/ Tribunal - (29 Apr 2022)

CIVIL

Rajasthan High Court has observed that Section 56 of the Rajasthan Real Estate (Regulation and Development) Act, 2016, inasmuch as it excludes right of Respondents to legal representation before the Appellate Tribunal or the Regulatory Authority or the adjudicating officer, is ultra vires.

Tags : RAJASTHAN HIGH COURT   SECTION 56 OF THE RAJASTHAN REAL ESTATE (REGULATION AND DEVELOPMENT) ACT   2016   APPELLATE TRIBUNAL   REGULATORY AUTHORITY   ADJUDICATING OFFICER   ULTRA VIRES  

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