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Madras HC Declines to Stay Levy of Shelter Charges on Builders, Promoters - (07 May 2019)

CIVIL

Madras High Court has declined to grant blanket stay of the operation of the statutory provisions of the Tamil Nadu Town and Country Planning Act and Rules. These Act and Rules impose demand/levy as shelter charges/shelter fee/shelter funds as a condition for granting building plan approvals for development of immoveable property.

Tags : MADRAS HC   SHELTER  

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