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Bom HC: Arb. Clause Can’t be Invoked By Individuals/Minorities Of Housing Society In Dev. Agreement - (09 Feb 2024)

ARBITRATION

Bombay High Court has held that individual/minority members of society cannot invoke arbitration clauses in development agreements against developer because when a society enters into a development agreement, society speaks for its members and members lose their independent rights qua the society.

Tags : BOMBAY HIGH COURT   HOUSING SOCIETY   DEVELOPMENT AGREEMENT   ARBITRATION CLAUSES  

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