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NCDRC: Landowner Jointly & Severally Liable Along With Developer for Deficiency in Service - (29 Dec 2022)

CONSUMER

National Consumer Dispute Redressal Commission (NCDRC) has held that landowner is jointly and severally liable for any compensation along with the developer for deficiency in service.

Tags : NCDRC   LANDOWNERS   DEFICIENCY IN SERVICE   DEVELOPERS  

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