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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(8) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(8)The promoter shall be responsible upto two years after handing over the apartments regarding construction and structural defects in the building constructed by him and he shall get such defects removed at his own cost, failing which he shall liable to pay compensation for the losses incurred by him for such defects.