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Allahabad HC: Compliance of Pre-Deposit Mandatory Under RERA Act Before Entertainment - (18 Apr 2022)

ARBITRATION

Allahabad High Court has ruled that the statutory compliance of a pre-deposit under Section 43(5) of the Real Estate (Regulation and Development) Act, 2016 by a promoter before the entertainment of an appeal in an Appellate Tribunal is mandatory.

Tags : ALLAHABAD HIGH COURT   SECTION 43(5) OF THE REAL ESTATE (REGULATION AND DEVELOPMENT) ACT   2016   APPELLATE TRIBUNAL  

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