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Bombay HC Directs Mhada to Seize Builder’s Properties to Pay Transit Rent to Tenants - (27 Oct 2016)

Bombay High Court has directed Mhada to initiate action against a city builder, including attaching his properties, to recover transit rent which he failed to pay residents of a Dadar building that was taken up for redevelopment.

Tags : BOMBAY HC   MHADA   TRANSIT RENT  

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