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Bom. HC: Can’t Evict Tenants Under Arbitration Act if Occupying Premises Falling under DA - (03 Apr 2025)

TENANCY

Bombay HC has observed that tenants occupying premises that fall under Development Agreement cannot be evicted under Section 9 of the Arbitration and Conciliation Act, 1996.

Tags : BOMBAY HIGH COURT   ARBITRATION ACT   DEVELOPMENT AGREEMENT  

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