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Adv Kushal Govind Kabra (9 Years Exp)
National Consumer Matters (Show More)
View Answers by this Lawyer (2)
Profile Views : 13108
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Contact Details
Law Firm Name : Adv Kushal Govind Kabra
Country : India
City : Aurangabad
Area : Aurangabad (MH)
News
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Practicing Since : 2015
Qualification : B.Com LL.B
About
| Enrolment No | Enrolment State | Enrolment BAR |
|---|---|---|
| MAH | 1665 | 2015 |
Civil
Consumer,Product&Service Liability
Contract & Drafting
Criminal Law
Family & Divorce
Motor Vehicles
Languages
Subject : Problem in getting refund of land purchase
Question : In my case the land developer has exceeded the originally proposed schedule and also he has changed the originally proposed location. I have chosen not to proceed with the purchase and have sought refund of the amount paid however the seller is making excuses and is not willing to release funds.
Answer by Adv Kushal Govind Kabra : you should first send him legal notice through an Advocate then you should file Complaint Before Consumer and also file suit for specific performance and recovery
Subject : Will Deed Schedule
Question : How can I mention the schedule of an apartment in a Will Deed? Do I have to include the (1)Description of entire Property, (2) description of undivided interest and then (3) Description of apartment?
Answer by Adv Kushal Govind Kabra : you can mention schedule of the flat which you have purchased in your will deed and if you want you can mention schedule of apartment also.
