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Supreme Court Asks Union to Scrutinize State RERA Rules for Essential Norms - (15 Feb 2022)

CIVIL

Supreme Court has ordered that the Union Ministry of Housing to scrutinise the state rules, notified in pursuance of the Centre's Real Estate (Regulation and Development) General Rules, 2016 and the Real Estate (Regulation and Development) Agreement for Sale Rules, 2016, and place a report on whether the former comply with the substratum of the Rules of 2016.

Tags : SUPREME COURT   RERA RULES FOR ESSENTIAL NORMS  

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