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Allahabad HC: Allottee Aware of Reduced Lease Area Not Entitled to Full Zero-Period Benefit - (17 Aug 2026)

PROPERTY

Allahabad High Court held that a developer who knowingly leased only part of scattered land, while the remaining land was unavailable, cannot claim the “zero period” benefit for the entire allotment, despite the authority’s default.

Tags : LEASE AREA; ALLOTTEE; ZERO-PERIOD BENEFIT  

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