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SC Issues Notice on Plea Raising Grievances of Flat Purchasers in Absence of Buyer Agreement - (05 Oct 2021)

CIVIL

Supreme Court has issued notice to the Centre on a batch petitions under Article 32 raising the grievances of flat-purchasers that in the absence of uniform Builder-Buyer and Agent-Buyer Agreements, the purchasers are left to the mercy of developers over the terms and conditions imposed.

Tags : SUPREME COURT   ABSENCE OF BUYER AGREEMENT  

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