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Supreme Court: Homebuyer Cannot be Forced to Take Possession Without Occupancy Certificate - (23 Feb 2026)

PROPERTY

Supreme Court held that forcing homebuyers to take possession without an Occupancy Certificate is a statutory service deficiency, entitling them to compensation. The court observed that “Obtaining such certificate is a statutory pre-condition integral to lawful delivery of possession.”

Tags : HOMEBUYER   POSSESSION   OCCUPANCY CERTIFICATE  

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