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Calcutta HC Seeks Response in PIL Alleging Non-Implementation of RERA in West Bengal - (23 Feb 2022)

CIVIL

Calcutta High Court has sought response from the State government in a Public Interest Litigation (PIL) alleging that members of Real Estate Regulatory Authority (RERA) and the Appellate Tribunal have not yet been appointed in West Bengal despite the State government having notified the establishment of the West Bengal Real Estate Regulatory Authority and the Real Estate Appellate Tribunal.

Tags : CALCUTTA HIGH COURT NON-IMPLEMENTATION OF RERA

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