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Madras HC: Builders Cannot Escape Provisions of RERA Where Amenities Not Provided - (26 Feb 2021)

CIVIL

Madras High Court has held that builders and real estate developers cannot escape from the Real Estate (Regulation and Development) Act, 2016 if they had obtained completion certificates without completing the project in all respects and without providing amenities, such as approach roads, water facilities, drainage connections and so on, as agreed between them and the purchasers.

Tags : MADRAS HIGH COURT   BUILDERS   REAL ESTATE DEVELOPERS  

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