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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(5) in Kerala Real Estate (Regulation and Development) Act, 2015

(5)The allottee shall be entitled to have the necessary documents and plans, including that of common areas, while handing over the physical possession of the plot or building, as the case may be, to the allottee by the promoter.