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Kar. HC: RERA Has No Authority Over Projects Granted Partial OC Prior to Enforcement of Act - (05 Jan 2023)

PROPERTY

Karnataka High Court has held that due to issuance of occupancy certificate (OC) prior to enforcement of Act, the project loses its character, as an ongoing project and therefore determination of complaint by RERA Authority was without jurisdiction and requires to be obliterated.

Tags : KARNATAKA HIGH COURT   OCCUPANCY CERTIFICATE   RERA   JURISDICTION   ONGOING PROJECT  

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