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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

State of Bihar - Subsection

Section 7(2)(i) in The Bihar Apartment Ownership Act, 2006

(i)not allow persons enter into possession until a completion certificate where such certificate is required to be given under any law, is duly given by the local authority (and no person shall take possession of a Apartment until such completion certificate has been duly given by the local Authority);