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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4)(a) in Kerala Real Estate (Regulation and Development) Act, 2015

(a)be responsible to obtain occupancy certificate from the relevant competent authority as per the laws for the time being in force and to make it available to the allottees individually or to the association;