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Lakshadweep - Section
Section 33 in The Lakshadweep Real Estate (Regulation and Development) (Agreement for Sale) Rules, 2016
33. Dispute Resolution. - All or any disputes arising out or touching upon or in relation to the terms and conditions of this Agreement, including the interpretation and validity of the terms thereof and the respective rights and obligations of the Parties, shall be settled amicably by mutual discussion, failing which the same shall be settled through the adjudicating officer appointed under the Act.
[Please insert any other terms and conditions as per the contractual understanding between the parties, however, please ensure that such additional terms and conditions are not in derogation of or inconsistent with the terms and conditions set out above or the Act and the Rules and Regulations made thereunder.]In Witness Whereof parties hereinabove named have set their respective hands and signed this Agreement for Sale at ___________________________ (city/ town name) in the presence of attesting witness, signing as such on the day first above written.Signed and Delivered by the Within Named:| Allottee: (including joint buyers) | Please affix photograph and sign across the photograph | |
| (1) Signature __________________________ | ||
| Name_____________________________ | ||
| Address___________________________ |
| (2) Signature __________________________ | Please affix photograph and sign across the photograph | |
| Name_____________________________ | ||
| Address___________________________ | ||
| Promoter: | Please affix photograph and sign across the photograph | |
| (1) Signature (Authorized Signatory) _________ | ||
| Name_____________________________ | ||
| Address___________________________ |