NCDRC: Builder Can't Levy Maintenance Charge on Flat Purchasers Without Occupancy Certificate - (27 Jan 2022)
CONSUMER
National Consumer Disputes Redressal Commission (NCDRC) has held that in the absence of obtaining an occupancy certificate, maintenance on the project cannot be charged from the buyers. The Court has directed the builders to pay a delay compensation at the rate of 9% per annum from the proposed date of possession, including the grace period of six months.
Tags : NATIONAL CONSUMER DISPUTES REDRESSAL COMMISSION MAINTENANCE CHARGE ON FLAT PURCHASERS
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