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Maharashtra Real Estate Appellate Tribunal: Right to Reserve Flat Includes Right to Cancel - (29 Apr 2021)

CIVIL

Maharashtra Real Estate Appellate Tribunal has observed that the right to reserve a flat includes the right to cancel the reservation. Therefore, a builder cannot ask an allottee to forfeit the booking amount for withdrawing his reservation.

Tags : MAHARASHTRA REAL ESTATE APPELLATE TRIBUNAL   RIGHT TO CANCEL RESERVATION  

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