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

Union of India - Subsection

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

(i)any additions and alterations in the sanctioned plans, layout plans and specifications and the nature of fixtures, fittings and amenities described therein in respect of the apartment, plot or building, as the case may be, which are agreed to be taken, without the previous consent of that person: