SC: Homebuyers Entitled to Recover Amount Invested Along With Interest as Land Revenue Arrears - (15 Nov 2021)
CIVIL
Supreme Court has held that the amount invested by the allottees, which is often their life savings, along with the interest thereon as quantified by the regulatory authority or the adjudicating officer can be recovered as arrears of land revenue by them from the builders, under Section 40(1) of the Real Estate (Regulation and Development) Act 2016.
Tags : SUPREME COURT HOMEBUYERS
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