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SC: Incorporation of One-Sided Forfeiture Clause is Unfair Trade Practice - (04 Feb 2025)

PROPERTY

Supreme Court has criticized real-estate developers for including one-sided, excessive forfeiture clauses in builder-buyer agreements and stated that such acts amount to "unfair trade practices" as per the Consumer Protection Act, 2019.

Tags : SUPREME COURT   UNFAIR TRADE PRACTICE   FORFEITURE CLAUSE  

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