In exercise of the powers conferred by section 84
of the Real Estate (Regulation and Development) Act 2016, the State Government
hereby makes following rules to amend the Tripura Real Estate (Regulation and
Development) (General) Rules 2017. (1) These may be called the "Tripura Real Estate (Regulation and
Development] (General) (Amendment) Rules, 2019". (2) They shall come into force on and from the date of their publication in
the Tripura Gazette. (1) In clause (a) of sub-rule (3) of Rule 3 of the Tripura Real Estate
(Regulation and Development) (General) Rules, 2017) (hereinafter called as the
Principal Rules), after the expression "but shall not foe more than five
lakh rupees" the following expression shall be inserted "and not less
than twenty thousand rupees". (2) In clause (b) of sub-rule (3) of Rule 3 of the Principal Rules after the
expression "but shall not be more than seven lakh rupees" the
folio-wring expression shall be inserted "and not less than twenty
thousand rupees". (3) In clause (c) of sub-rule (3) of Rule 3 of the Principal Rules, after
the expression "but shall not be more than ten lakh rupees" the
following expression shall be inserted "and not less than twenty thousand
rupees". (4) In clause (d) of sub-rule (3) of Rule 3 of the Principal Rules, after
the expression "but shall not be more than two lakhs rupees" the
following expression shall be inserted "and not less than twenty thousand
rupees". (5) In Rule 3 of the Principal Rules, after sub-rule (4) a new sub-rule (5)
shall be inserted as follows:- Notwithstanding anything contained in the foregoing
sub-rules of this rule, no registration of the real estate project shall be
required where the area of land proposed to be developed does not exceed five
hundred square meters or the number of apartments proposed to be developed,
does not exceed eight inclusive of all phases".TRIPURA REAL ESTATE (REGULATION AND DEVELOPMENT] (GENERAL)
(AMENDMENT) RULES, 2019
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