HIMANSHU Test
RERA - Display Sanction Plan/Layout Plans at the Site of Developer- Supreme Court
RERA- In a recent case, the Two-Judge Bench of the Supreme Court elaborated on an essential aspect of Development Agreements and emphasized on the need to display sanction plan/layout plans at the site of the developer, apart from any other manner provided by the Regulations made by the Authority.
Case Citation : LAWS(SC) – 2018 – 9 - 114.
