Acts › The Real Estate (Regulation and Development) Act, 2016.The Real Estate (Regulation and Development) Act, 2016. 92 sections.
Open in Lexace · Ask the AI Section 1 — Short title, extent and commencement. Section 2 — Definitions. Section 3 — Prior registration of real estate project with Real Estate Regulatory Authority. Section 4 — Application for registration of real estate projects. Section 5 — Grant of registration. Section 6 — Extension of registration. Section 7 — Revocation of registration. Section 8 — Obligation of Authority consequent upon lapse of or on revocation of registration. Section 9 — Registration of real estate agents. Section 10 — Functions of real estate agents. Section 11 — Functions and duties of promoter. Section 12 — Obligations of promoter regarding veracity of the advertisement or prospectus. Section 13 — No deposit or advance to be taken by promoter without first entering into agreement for sale. Section 14 — Adherence to sanctioned plans and project specifications by the promoter. Section 15 — Obligations of promoter in case of transfer of a real estate project to a third party. Section 16 — Obligations of promoter regarding insurance of real estate project. Section 17 — Transfer of title. Section 18 — Return of amount and compensation. Section 19 — Rights and duties of allottees. Section 20 — Establishment and incorporation of Real Estate Regulatory Authority. Section 21 — Composition of Authority. Section 22 — Qualifications of Chairperson and Members of Authority. Section 23 — Term of office of Chairperson and Members. Section 24 — Salary and allowances payable to Chairperson and Members. Section 25 — Administrative powers of Chairperson. Section 26 — Removal of Chairperson and Members from office in certain circumstances. Section 27 — Restrictions on Chairperson or Members on employment after cessation of office. Section 28 — Officers and other employees of Authority. Section 29 — Meetings of Authority. Section 30 — Vacancies, etc., not to invalidate proceeding of Authority. Section 31 — Filing of complaints with the Authority or the adjudicating officer. Section 32 — Functions of Authority for promotion of real estate sector. Section 33 — Advocacy and awareness measures. Section 34 — Functions of Authority. Section 35 — Powers of Authority to call for information, conduct investigations. Section 36 — Power to issue interim orders. Section 37 — Powers of Authority to issue directions. Section 38 — Powers of Authority. Section 39 — Rectification of orders. Section 40 — Recovery of interest or penalty or compensation and enforcement of order, etc. Section 41 — Establishment of Central Advisory Council. Section 42 — Functions of Central Advisory Council. Section 43 — Establishment of Real Estate Appellate Tribunal. Section 44 — Application for settlement of disputes and appeals to Appellate Tribunal. Section 45 — Composition of Appellate Tribunal. Section 46 — Qualifications for appointment of Chairperson and Members. Section 47 — Term of office of Chairperson and Members. Section 48 — Salary and allowances payable to Chairperson and Members. Section 49 — Removal of Chairperson and Member from office in certain circumstances. Section 50 — Restrictions on Chairperson or Judicial Member or Technical or Administrative Member on employment after cessation of office. Section 51 — Officers and other employees of Appellate Tribunal. Section 52 — Vacancies. Section 53 — Powers of Tribunal. Section 54 — Administrative powers of Chairperson of Appellate Tribunal. Section 55 — Vacancies, etc., not to invalidate proceeding of Appellate Tribunal. Section 56 — Right to legal representation. Section 57 — Orders passed by Appellate Tribunal to be executable as a decree. Section 58 — Appeal to High Court. Section 59 — Punishment for nonregistration under section 3. Section 60 — Penalty for contravention of section 4. Section 61 — Penalty for contravention of other provisions of this Act. Section 62 — Penalty for nonregistration and contravention under sections 9 and 10. Section 63 — Penalty for failure to comply with orders of Authority by promoter. Section 64 — Penalty for failure to comply with orders of Appellate Tribunal by promoter. Section 65 — Penalty for failure to comply with orders of Authority by real estate agent. Section 66 — Penalty for failure to comply with orders of Appellate Tribunal by real estate agent. Section 67 — Penalty for failure to comply with orders of Authority by allottee. Section 68 — Penalty for failure to comply with orders of Appellate Tribunal by allottee. Section 69 — Offences by companies. Section 70 — Compounding of offences. Section 71 — Power to adjudicate. Section 72 — Factors to be taken into account by the adjudicating officer. Section 73 — Grants and loans by Central Government. Section 74 — Grants and loans by State Government. Section 75 — Constitution of Fund. Section 76 — Crediting sums realised by way of penalties to Consolidated Fund of India or State account. Section 77 — Budget, accounts and audit. Section 78 — Annual report. Section 79 — Bar of jurisdiction. Section 80 — Cognizance of offences. Section 81 — Delegation. Section 82 — Power of appropriate Government to supersede Authority. Section 83 — Powers of appropriate Government to issue directions to Authority and obtain reports and returns. Section 84 — Power of appropriate Government to make rules. Section 85 — Power to make regulations. Section 86 — Laying of rules. Section 87 — Members, etc., to be public servants. Section 88 — Application of other laws not barred. Section 89 — Act to have overriding effect. Section 90 — Protection of action taken in good faith. Section 91 — Power to remove difficulties. Section 92 — Repeal. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.