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P&H HC on RERA: Inconvenience In Making Pre-Deposits Not A Circumstance Warranting Relaxation - (28 Jan 2022)

PROPERTY

Punjab and Haryana High Court held that mere hardship in making pre-deposits which include diverting funds is not an arduous circumstance in any manner and does not necessitate waiver of a statutory mandate.

Tags : PUNJAB AND HARYANA HIGH COURT   HARYANA REAL ESTATE REGULATORY AUTHORITY  

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