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Bom. HC Allows Refund of Stamp Duty Beyond Limitation Period - (15 Jan 2024)

CIVIL

Bombay HC has allowed stamp duty refund to a flat purchaser on cancellation of flat purchase agreement after the expiry of limitation period of 5 years under the Maharashtra Stamp Act, as the developer neither developed the building nor cancelled the agreement in time.

Tags : BOMBAY HIGH COURT   REFUND   LIMITATION   STAMP DUTY  

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