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[Cites 0, Cited by 0] [Section 8] [Entire Act]

UT Chandigarh - Subsection

Section 8(vi) in The Chandigarh Real Estate (Regulation and Development) (Agreement for Sale) Rules, 2016

(vi)The Promoter has the right to enter into this Agreement and has not committed or omitted to perform any act or thing, whereby the right, title and interest of the Allottee created herein, may prejudicially be affected;