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Orissa HC Directs Inspector General of Registration to Ensure Strict Compliance with RERA - (23 May 2022)

PROPERTY

Orissa High Court has directed the Inspector General of Registration to ensure strict compliance with the provisions of the Real Estate Regulatory Authority Act and Rules, until the conflict between provisions of the RERA and the Odisha Apartment Ownership (Amendment) Rules, 2021 is reconciled.

Tags : ORISSA HIGH COURT   RERA   INSPECTOR GENERAL OF REGISTRATION  

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