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SC to States: Submit Suggestions for Model Builder-Buyer Agreement With Mandatory RERA Clauses - (10 Jan 2023)

CIVIL

Supreme Court has asked States to submit suggestions to Union Ministry of Housing and Urban Affairs on model builder-buyer agreement with the mandatory provisions of the Real Estate (Regulation and Development) (RERA) Act, 2016.

Tags : SUPREME COURT   RERA   BUILDER-BUYER AGREEMENT  

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