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[Cites 0, Cited by 3] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(5) in Real Estate (Regulation And Development) Act, 2016

(5)The promoter may cancel the allotment only in terms of the agreement for sale:Provided that the allottee may approach the Authority for relief, if he is aggrieved by such cancellation and such cancellation is not in accordance with the terms of the agreement for sale, unilateral and without any sufficient cause.