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SC: New Housing Projects Must Register With Local Authorities Once Buyer Pays 20% of Cost - (15 Sep 2025)

PROPERTY

SC mandates registration of new housing projects with local revenue authorities once buyer pays 20% of cost. Contracts deviating from Model RERA or with buyback clauses for buyers over 50 require an affidavit before Revenue Authority, confirming buyer’s awareness of risks.

Tags : NEW HOUSING PROJECTS   REGISTER   LOCAL AUTHORITIES   RERA  

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