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Supreme Court: MHADA can Enforce Developer's Rehabilitation Commitments - (27 Jul 2026)

PROPERTY

SC held that MHADA can enforce developer's obligation to provide permanent alternate accommodation to occupants of redeveloped cessed buildings and directed Mumbai developer to execute Permanent Alternate Accommodation Agreement and hand over three flats to occupant's legal heirs within two months.

Tags : REHABILITATION; DEVELOPER; OCCUPANTS  

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