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P&H HC Repels Challenge Against Pre-Deposit Condition for Appeal Under Section 43(5) Of RERA - (19 Oct 2020)

CIVIL

Punjab and Haryana High Court has repelled the challenge against the constitutionality of the condition for pre-deposit prescribed under Section 43(5) of the Real Estate Regulation and Development Act, 2016 for filing of an appeal by a promoter before the Appellate Authority against any direction of the adjudicating officer.

Tags : PUNJAB AND HARYANA HIGH COURT   PRE-DEPOSIT CONDITION FOR APPEAL  

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