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P&H HC: Homebuyer Can Pursue Remedies Under RERA & Consumer Protection Act Simultaneously - (19 Oct 2020)

CONSUMER

Punjab and Haryana High Court has observed that a homebuyer can pursue the remedies under the Real Estate (Regulation and Development) Act, 2016 and the Consumer Protection Act, 2019 simultaneously.

Tags : PUNJAB AND HARYANA HIGH COURT   REMEDIES FOR HOMEBUYERS  

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