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NCDRC: No Penalty for Cancelling Delayed House - (04 Jun 2019)

CONSUMER

National Consumer Dispute Redressal Forum/NCDRC has held that a homebuyer cannot be forced to forfeit any amount deposited with a builder in case he seeks cancellation of allotment of flat to delay in construction. It further directed Supertech to refund the entire amount of over Rs one crore to a buyer for delay of two years in delivering the house.

Tags : NCDRC   PENALTY  

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