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SC: Failure of Builder to Obtain Occupancy Certificate is Deficiency in Service - (12 Jan 2022)

CONSUMER

Supreme Court has observed that the failure of a builder to obtain occupation certificate is a deficiency in service under Consumer Protection Act 1986, stating that the flat purchasers are well within their rights as consumers to pray for compensation as a recompense for the consequent liability such as payment of higher taxes and water charges by the owners arising from the lack of an occupancy certificate.

Tags : SUPREME COURT   DEFICIENCY IN SERVICE  

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