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SC Directs Builders of Maradu Apartment Complexes to Pay 50% Interim Compensation - (10 Feb 2021)

CIVIL

Supreme Court has indicated that builders of the demolished and illegal high-rise Maradu apartment complexes in Kerala ought to pay 50% of the interim compensation to residents in a time-bound manner or face revenue recovery proceedings.

Tags : SUPREME COURT   MARADU APARTMENT COMPLEXES  

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