Monday, 20, Apr, 2026
 
 
 
Expand O P Jindal Global University
 

FIR loged against Housing Society Secretary for devising his own COVID restrictions for Residents


Real Estate
29 Jun 2020
Categories: Latest News

An FIR has been registered against Secretary of a housing society in Pune for restricting entry of a new tenant and asking him to preoduce a medical certificate for entering the society.

The case was registered for violation of the Collector's order. District collector had earlier passed an order for all housing societies of Pune to not add any additional restrictions or rules for residents other than restrictions of government or district administration.

However, society officials by asking medical certificate and restricting entry of a tenant allegedly violated the district collector's order.

Source Link
 



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter