REAL ESTATE (REGULATION AND DEVELOPMENT) ACT, 2016


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w w w . L a w y e r S e r v i c e s . i n
Section
 Section Title
  PREAMBLE
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Prior registration of real estate project with Real Estate Regulatory Authority View Judgements
  4 Application for registration of real estate projects View Judgements
  5 Grant of registration View Judgements
  6 Extension of registration View Judgements
  7 Revocation of registration View Judgements
  8 Obligation of Authority consequent upon lapse of or on revocation of registration View Judgements
  9 Registration of real estate agents View Judgements
  10 Functions of real estate agents View Judgements
  11 Functions and duties of promoter View Judgements
  12 Obligations of promoter regarding veracity of the advertisement or prospectus View Judgements
  13 No deposit or advance to be taken by promoter without first entering into agreement for sale View Judgements
  14 Adherence to sanctioned plans and project specifications by the promoter View Judgements
  15 Obligations of promoter in case of transfer of a real estate project to a third party View Judgements
  16 Obligations of promoter regarding insurance of real estate project View Judgements
  17 Transfer of title View Judgements
  18 Return of amount and compensation View Judgements
  19 Rights and duties of allottees View Judgements
  20 Establishment and incorporation of Real Estate Regulatory Authority View Judgements
  21 Composition of Authority View Judgements
  22 Qualifications of Chairperson and Members of Authority View Judgements
  23 Term of office of Chairperson and Members View Judgements
  24 Salary and allowances payable to Chairperson and Members View Judgements
  25 Administrative powers of Chairperson View Judgements
  26 Removal of Chairperson and Members from office in certain circumstances View Judgements
  27 Restrictions on Chairperson or Members on employment after cessation of office View Judgements
  28 Officers and other employees of Authority View Judgements
  29 Meetings of Authority View Judgements
  30 Vacancies, etc., not to invalidate proceeding of Authority View Judgements
  31 Filing of complaints with the Authority or the adjudicating officer View Judgements
  32 Functions of Authority for promotion of real estate sector View Judgements
  33 Advocacy and awareness measures View Judgements
  34 Functions of Authority View Judgements
  35 Powers of Authority to call for information, conduct investigations View Judgements
  36 Power to issue interim orders View Judgements
  37 Powers of Authority to issue directions View Judgements
  38 Powers of Authority View Judgements
  39 Rectification of orders View Judgements
  40 Recovery of interest or penalty or compensation and enforcement of order, etc View Judgements
  41 Establishment of Central Advisory Council View Judgements
  42 Functions of Central Advisory Council View Judgements
  43 Establishment of Real Estate Appellate Tribunal View Judgements
  44 Application for settlement of disputes and appeals to Appellate Tribunal View Judgements
  45 Composition of Appellate Tribunal View Judgements
  46 Qualifications for appointment of Chairperson and Members View Judgements
  47 Term of office of Chairperson and Members View Judgements
  48 Salary and allowances payable to Chairperson and Members View Judgements
  49 Removal of Chairperson and Member from office in certain circumstances View Judgements
  50 Restrictions on Chairperson or Judicial Member or Technical or Administrative Member on employment after cessation of office View Judgements
  51 Officers and other employees of Appellate Tribunal View Judgements
  52 Vacancies View Judgements
  53 Powers of Tribunal View Judgements
  54 Administrative powers of Chairperson of Appellate Tribunal View Judgements
  55 Vacancies, etc., not to invalidate proceeding of Appellate Tribunal View Judgements
  56 Right to legal representation View Judgements
  57 Orders passed by Appellate Tribunal to be executable as a decree View Judgements
  58 Appeal to High Court View Judgements
  59 Punishment for non-registration under section 3 View Judgements
  60 Penalty for contravention of section 4 View Judgements
  61 Penalty for contravention of other provisions of this Act View Judgements
  62 Penalty for non-registration and contravention under sections 9 and 10 View Judgements
  63 Penalty for failure to comply with orders of Authority by promoter View Judgements
  64 Penalty for failure to comply with orders of Appellate Tribunal by promoter View Judgements
  65 Penalty for failure to comply with orders of Authority by real estate agent View Judgements
  66 Penalty for failure to comply with orders of Appellate Tribunal by real estate agent View Judgements
  67 Penalty for failure to comply with orders of Authority by allottee View Judgements
  68 Penalty for failure to comply with orders of Appellate Tribunal by allottee View Judgements
  69 Offences by companies View Judgements
  70 Compounding of offences View Judgements
  71 Power to adjudicate View Judgements
  72 Factors to be taken into account by the adjudicating officer View Judgements
  73 Grants and loans by Central Government View Judgements
  74 Grants and loans by State Government View Judgements
  75 Constitution of Fund View Judgements
  76 Crediting sums realised by way of penalties to Consolidated Fund of India or State account View Judgements
  77 Budget, accounts and audit View Judgements
  78 Annual report View Judgements
  79 Bar of jurisdiction View Judgements
  80 Cognizance of offences View Judgements
  81 Delegation View Judgements
  82 Power of appropriate Government to supersede Authority View Judgements
  83 Powers of appropriate Government to issue directions to Authority and obtain reports and returns View Judgements
  84 Power of appropriate Government to make rules View Judgements
  85 Power to make regulations View Judgements
  86 Laying of rules View Judgements
  87 Members, etc., to be public servants View Judgements
  88 Application of other laws not barred View Judgements
  89 Act to have overriding effect View Judgements
  90 Protection of action taken in good faith View Judgements
  91 Power to remove difficulties View Judgements
  92 Repeal View Judgements



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