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Supreme Court: Second-Hand Flat Buyers have Same Rights as Original Allottees - (23 Jul 2021)

PROPERTY

Supreme Court has observed while providing major relief to homebuyers who purchased flats from original allottees but were not delivered the apartments that a builder cannot deny the right to get possession within a reasonable period of time and that they were also entitled to get a refund of their money.

Tags : SUPREME COURT   SECOND HAND FLAT BUYERS  

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