AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

63. Penalty for failure to comply with orders of Authority by promoter.-

If any promoter, who fails to comply with, or contravenes any of the orders or directions of the Authority, he shall be liable to a penalty for every day during which such default continues, which may cumulatively extend up to five per cent., of the estimated cost of the real estate project as determined by the Authority.



Real Estate (Regulation and Development) Act, 2016 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys