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Bombay HC: Flat Occupier Entitled to Transit Rent for Period of Dispossession During Redevelopment - (11 Apr 2022)

TENANCY

Bombay High Court has held that the person in possession of a tenement being re-developed will be entitled to transit rent in the absence of a court order stating otherwise, even if he or she doesn't own the premises.

Tags : BOMBAY HIGH COURT   TENEMENT   POSSESSION   TRANSIT  

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