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Bom HC to State: Ensure No Developer Defaults in Payment of Transit Rent to Residents - (10 Aug 2023)

CIVIL

Bombay High Court in attempt to curb errant builders in default of their obligations, has directed State government to take steps to ensure that developers do not default in payment of transit rent to residents/tenants whose buildings are undergoing redevelopment.

Tags : BOMBAY HIGH COURT   DEVELOPER   TRANSIT RENT  

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