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[Cites 0, Cited by 1] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(ii) in Real Estate (Regulation And Development) Act, 2016

(ii)any other alterations or additions in the sanctioned plans, layout plans and specifications of the buildings or the common areas within the project without the previous written consent of at least two-thirds of the allottees, other than the promoter, who have agreed to take apartments in such building.