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MP HC: RERA Should Refer Development Agreement to Registrar of Stamps if it is Not Duly Stamped - (15 Jun 2023)

CIVIL

Madhya Pradesh High Court has held that if RERA comes to the conclusion that the development agreement in question is not duly stamped, it was incumbent upon it to refer same to the Registrar of Stamps instead of dismissing the application for registration.

Tags : MADHYA PRADESH HIGH COURT   RERA   DEVELOPMENT AGREEMENT   STAMP  

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