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Builders can't Give Excuse of Approvals and Delay Flats: NCDRC - (14 Dec 2018)

National Consumer Disputes Redressal Commission has ordered that a builder can't hide behind the excuses of not getting approvals from authorities, hurdles in land acquisition or any other difficulty, for delay in delivery of flats to homebuyers.

Tags : NCDRC   FLAT DELAY  

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