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Bombay High Court : Developer Not Paying 'Transit Rent' For Months A 'Growing Social Injustice' - (30 Mar 2021)

TENANCY

Bombay High Court has held that even the slightest delay in project completion or payment in rent is sufficient to warrant the termination of a developer's contact in a judgment that lays bare the reality of 'redevelopment' in Mumbai.

Tags : BOMBAY HIGH COURT   DEVELOPER  

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