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Judgment
The Authority noted that application for Registration of the Project “Parsavnath La-Tropicana Phase I, II, III” located at Khyber Pass Magzine Road, Civil Line, New Delhi was received on 4.01.2021, the same was scrutinized and deficiencies were communicated.
The reply dated 2.11.2021 is taken on record.
The Promoters made a detailed presentation today on the said Project.
During the course of hearing, the following deficiencies were noticed and the Applicants were directed to:
a. Furnish the correct timeline for the commencement and completion of EWS project proposed to be constructed in Phase IV.
b. Submit the requisite registration fee as provided under the National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rule 2016 as the construction in phase III is mixed development.
c. Furnish proper disclosure in the Agreement to Sale indicating details of encumbrance/loan in the projects.
d. Furnish affidavit cum undertaking that Applicant will only sell, advertise the said project in accordance with the RE(RD) Act and through registered Real Estate Agents.
e. Mention the terms and conditions specified in MOU dated 30.4.2019 and 27.10.2020 for the reference and its applicability for future Allottees.
f. Provide the specifications of (i) lifts and (ii) the material to be used for the project.
g. Furnish the details of the common maintenance charges and such common facilities to be provided by the Promoter to future Allottees.
The applicant/promoter to file the aforesaid details within one week from today.
Office may examine and put up a decision in the matter.