Section 9(2)(c) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993

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State of West Bengal - Subsection

Section 9(2)(c) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993

(c)is unable, for reasons beyond his control or beyond the control of his agent, to give possession of the flat by the date specified in the agreement under section 7 or by the further date agreed to by the parties, and a period of three months thereafter, or a further period of three months if such reasons still exist, has elapsed,

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State of West Bengal - Subsection

Section 9(2)(c) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993