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DEFECT LIABILITY PERIOD IN MALAYSIA: DEVELOPER SLIABILITY FOR LATENT DEFECTS IN THE SUB-SALE MARKET

Authored By: Prisheela Thavanthran

National University of Malaysia (UKM)

ABSTRACT 

This article examines the developer’s liability for latent defects in Malaysia,  particularly in the sub-sale property market, where the protection under the Defect  Liability Period (DLP) is limited to the first purchaser. It explores whether subsequent  purchasers can hold developers accountable for latent defects after the DLP has expired.  Through analysis of statutory provisions under the Housing Development (Control and  Licensing) Act 1966, relevant case law, and comparative insights from Australian  jurisprudence, the study highlights that liability may extend through the tort of  negligence, even without contractual privity. It also discusses the limitations imposed  by the six-year statutory period and the applicability of caveat emptor. This legal article concludes with a call for legal reform to extend protection to subsequent purchasers,  ensuring a fairer allocation of responsibility among developers, first buyers, and sub sale purchasers in Malaysia’s evolving housing market. 

INTRODUCTION 

A defect liability period (DLP) is a crucial timeframe during which the developer of  a housing project is responsible for rectifying any defects in workmanship or materials  at their own cost. In Malaysia, this period is regulated under the Housing  Development (Control and Licensing) Act 1966 (“HDA 1966”) and typically  commences from the date of vacant possession, commonly understood as the date the  homeowner receives the keys. The DLP serves an important function in holding  developers accountable for construction quality while protecting purchasers from  financial burdens arising from faulty workmanship. Once the DLP expires, the  developer’s contractual obligation to repair defects ceases. However, developers may  still bear liability for latent defects that are not apparent at the time of delivery but  emerge later. This raises a pertinent legal question: can a subsequent purchaser, who  is not a party to the original sale and purchase agreement, hold the developer liable  for such latent defects? While the DLP under HDA 1966 limits a developer’s  contractual duty to remedy defects to a defined timeframe, liability for latent defects  may persist beyond this period. Nonetheless, whether a subsequent purchaser can hold  the developer accountable for these defects depends on the recognition of the  developer’s continuing duty in tort and the extent to which statutory provisions and  legal principles extend protection beyond the original contractual relationship to  safeguard future homeowners. 

RESEARCH METHODOLOGY 

This research adopts an analytical approach by using information gathered from case  law and statutes. It involves a comparative analysis to evaluate how legal principles  governing defect liability and latent defects are applied in different jurisdictions. The  study focuses on interpreting and analysing existing legal rules and judicial reasoning  to assess the adequacy of current laws and the balance between developer  accountability and purchaser protection in the sub-sale housing market. 

III. LEGAL FRAMEWORK GOVERNING DEFECT LIABILITY IN MALAYSIA 

Statutory Basis: Housing Development (Control and Licensing) Act 1966

To begin with, Clause for 27(1) of Housing Development (Control and  Licensing) Regulations 1989 (“HDR 1989”) outlined the defect liability period  as follows:- 

Any defect, shrinkage or other faults in the said Building which  becomes apparent within twenty-four (24) months after the date the  Purchaser takes vacant possession of the said Property and which are  due to defective workmanship or materials or; the said Building not  having been constructed in accordance with the plans and descriptions  as specified in the Second and Fourth Schedules as approved or  amended by the Appropriate Authority, shall be repaired and made good by the Developer at its own cost and expense within thirty (30) days of  the Developer having written notice thereof from the Purchaser.” 

With that being said, if the said defects are not repaired by the developer within  thirty (30) days, the Purchaser is entitled to carry out the works in order to fix the  repairs and the purchaser can deduct such costs made from the repair from any  sum that they have paid to the developer’s solicitors.1 These both regulations that  were outlined is clearly evident that the purchaser is entitled for any defects  within the liability period. However, upon the expiry of the DLP, the purchaser  is no longer entitled for any claim against the defects by virtue of the statute  except the purchaser can make a claim for latent defects by virtue of tort of negligence which will be discussed below.  

Limitation of Developer’s Contractual Liability in Sale and Purchase Agreement 

It is evident that the primary objective of this legislation is to safeguard the  interest of purchasers.2In fact, in the Court of Appeal of Malaysia, His Lordship  Azmel Maamor JCA firmly rejected the defendant’s reliability on DLP and held  that DLP serves as an additional safeguard for the purchasers rather than limiting  their rights, particularly by strictly complying to the clause in sale and purchase  agreement.3 He furthered quoted that the Act and the Rules does not remove any  litigation claim for contractual remedy expressly or impliedly as they were  designed to supplement common law remedies. The Federal Court Justice Peh  Swee Chin shared the same view that expiry of DLP should not deprive the right  to sue for the defects.4 

The Principle of Caveat Emptor

Since it is established that a purchaser retains the right to sue the developer for  defects even after the expiry of the DLP, the question arises whether this right  extends to subsequent purchasers in the sub-sale market for latent defects. In such  cases, the principle of caveat emptor may not favour developers as a means to  evade liability. 

The phrase caveat emptor derives from Latin which means “Let the purchaser  beware”. In similar vein, the Federal Court in Bayangan Sepadu v. Jabatan  Pengairan dan Saliran Negeri Selangor & Ors [2022] 2 CLJ 1 explained this  doctrine as follows:- 

  1. The purchaser must check and ask about the property’s condition  before the sale when it is sold on “as is where is” basis; 
  2. There is no guarantee about the property’s condition; and It does not protect anyone who has no legal or beneficiary  interest in the property 

It is important to note that all these conditions must be satisfied for the doctrine  of caveat emptor to apply. This principle, however, is limited to patent defects those that can be discovered through reasonable inspection where the seller has  no duty to disclose such defects. In contrast, latent defects, being hidden flaws  that a subsequent purchaser cannot detect through ordinary inspection, fall  outside the scope of this doctrine. In the case of Huang Chin Hwee v. Heng Kay  Pah, the court affirmed this distinction, holding that a vendor is under a duty to  disclose any latent defects to the purchaser.5 

This raises an important question: who is the vendor that should be liable for  latent defects in a sub-sale transaction when the property title remains registered  under the developer? The doctrine of caveat emptor is silent on the status of the  vendor, as it primarily emphasizes the buyer’s duty to exercise caution rather than  defining who qualifies as the liable vendor, whether a registered proprietor or a  beneficial owner. Nevertheless, latent defects are inherently traceable to the  developer, since such defects typically arise from deficiencies in the design or construction stages. Therefore, despite the complexities of ownership in sub-sale  situations, liability for latent defects is more appropriately connected to the  developer’s role in the original construction. This connection aligns with the  principle of duty of care, which further supports holding the developer  accountable – a concept that will be examined in the following section.  

JUDICIAL INTERPRETATION: DUTY OF CARE AND  LIABILITY FOR LATENT DEFECTS 

Malaysian Jurisprudence on Developer’s Duty of Care to Subsequent Purchasers 

In a recent 2025 case of Badan Pengurusan Bersama Subang Parkhomes v. Zen  Estates Sdn Bhd, the High Court of Malaysia held that a developer’s duty of care  to another party depends on two key questions: first, whether there is sufficient  legal proximity and reasonable foreseeability of harm arising from developer’s  conduct; and second, whether any policy considerations negate this prima facie  duty.6 The Court further emphasized that the absence of a contractual relationship  does not preclude liability in negligence, as such a duty arises independently of  contract. 

Australian Jurisprudence on Builder’s Duty of Care to Subsequent Purchasers 

In the case of Bryan v. Maloney, the High Court of Australia recognised duty of  care from the builder to the subsequent buyer for the economic loss suffered  which was caused by defective construction.7 Mason CJ resonate that if the same  defect had caused physical injury or property damage, the builder would be  responsible and as such it is sensible to hold the builder liable for financial loss  suffered by the subsequent buyer.  

The Supreme Court of Queensland in Raymond v. Lewis reaffirmed the principle  established in the case of Bryan but clarified that a builder’s duty of care to a  subsequent purchaser depends on the purchaser’s vulnerability. 8 Such  vulnerability arises when the purchaser cannot reasonably protect themselves  from latent defects at the time of purchase. The court noted that the nature and  discoverability of the defects are key factors in determining this vulnerability.  This establishes that liability to subsequent purchasers is not automatic and  applies only in limited circumstances where the purchaser is incapable of  safeguarding against hidden defects. 

Comparative Analysis of Developer’s Duty of Care: Malaysia vs Australia

Malaysia and Australia share the view that a developer’s responsibility may  extend beyond the original contract, imposing a duty of care toward subsequent  purchasers. In both jurisdictions, this liability arises from negligence relating to  latent defects. However, there is a subtle but important difference between the  two approaches. In Malaysia, the courts focus on proximity and foreseeability,  meaning that liability can arise as long as these conditions are satisfied, regardless  of the existence of a contract. In contrast, Australia adopts a more restrictive  approach based on vulnerability, considering whether the subsequent purchaser  could reasonably protect themselves from latent defects at the time of purchase.  Consequently, Malaysian law takes a broader view in imposing a duty of care,  prioritizing the protection of subsequent purchasers, whereas Australian law is  more cautious and conditional in its application. 

CRITICAL ANALYSIS 

Subsequent Purchaser’s Claim During the Validity Period of DLP It is possible for the original purchaser of a property to sell it to a subsequent buyer  soon after the acquisition, even while the property is still under the developer’s  Defect Liability Period (“DLP”). Although such a sale may involve financial  implications and contractual requirements such as obtaining the developer’s written consent and paying a consent fee ranging from a few hundred to several  thousand Ringgit as well as Real Property Gains Tax (RPGT), this article will  explore the position of the subsequent purchaser in such a scenario, assuming the  property has indeed been sold during the DLP.  

It is clear that the Housing Development (Control and Licensing) Act 1966 (“HDA  1966”) primarily governs the sale and purchase of new properties from developers  in Peninsular Malaysia. Its application does not extend to the sub-sale market,  except in cases involving assignments where the developer’s consent and  administrative fees are required. However, an important question arises: if a  subsequent purchaser buys a property in a secondary market that is still within the  DLP, can they claim for defects on the basis that the first purchaser has assigned  their rights to them? 

This issue has become increasingly topical in Malaysia, as many buyers remain  unaware that the balance period of the DLP can, in fact, be transferred to the  subsequent purchaser, allowing them to lodge defect claims during the remaining  validity of the period. According to The Star Property article titled “Understanding  Defect Liability Claims,” it has been a recurring issue in property transactions,  and lawyers handling such sales are urged to ensure that the second buyer’s right  to claim for defects under the unexpired DLP is properly recognized and  preserved.9 

Although the HDA does not expressly regulate sub-sale transactions, it can be  argued that the DLP protection may still extend to subsequent purchasers, based  on the wording of Clause 27(1) of the Housing Development (Control and  Licensing) Regulations 1989. The clause uses the term “Purchaser” when referring  to the DLP. Referring to Section 3 of the HDA, “Purchaser” is defined broadly as  “any person who purchases housing accommodation.” This wording is  ambiguous, raising the question of whether a second buyer could also fall within  this definition. 

If the answer is yes, another question then follows – does the phrase “twenty-four  (24) months after the Purchaser takes vacant possession” mean that the DLP resets  when the subsequent purchaser takes possession, or does it continue from the  original purchaser’s date of vacant possession? This ambiguity underscores the  legal uncertainty surrounding the applicability of the DLP in sub-sale transactions  and highlights the need for clearer legislative guidance to protect subsequent  purchasers. 

Subsequent Purchaser’s Claim After the Expiry of Validity Period of DLP

This section makes it clear that a subsequent purchaser may still bring a claim  against the developer under the tort of negligence, even after the expiry of the  DLP, as discussed earlier. However, such a claim must be filed within the statutory  limitation period prescribed under Section 6(1)(a) of the Limitation Act 1953. In  Badan Pengurusan Bersama Subang Parkhomes, the court emphasized that  accepting the expiry of the DLP as a valid defence would render the six-year  limitation period redundant, since the cause of action in such cases arises from  negligence, not contract. Moreover, it is often impractical for subsequent  purchasers to detect latent defects through reasonable inspection, as these defects  typically stem from the developer’s workmanship and construction quality,  making the developer the appropriate party to bear responsibility. 

CONCLUSION AND RECOMMENDATION 

In summary, the Housing Development (Control and Licensing) Act 1966 (“HDA  1966”) does not extend a developer’s liability to subsequent purchasers and offers  only limited contractual protection to first purchasers. While first purchasers retain  the right to pursue claims against developers for latent defects even after the expiry of  the DLP, the position of subsequent purchasers under Malaysian law remains  uncertain. At this point, tort law plays a crucial role in bridging the gap, extending  protection to sub-sale purchasers in the absence of a contractual relationship provided  the defects are latent in nature.

Although the principle of caveat emptor “let the buyer beware” remains the general  rule, it may be set aside where the defects are hidden and undiscoverable, thereby  preventing developers from escaping liability. Nevertheless, subsequent purchasers  must ensure that any claim is brought within the statutory limitation period, which  restricts delayed actions and highlights the need for a more balanced legal framework. 

Given these gaps, the Malaysian legislature should take proactive steps to amend the  HDA to expressly address latent defects affecting sub-sale purchasers, as such defects  originate from the developer’s construction, not from prior owners. A modern and  equitable housing market requires reformed legal mechanisms that fairly allocate risk  and responsibility among developers, first purchasers, and subsequent buyers.

REFERENCE(S): 

Statutes 

Housing Development (Control and Licensing) Act 1966 

Housing Development (Control and Licensing) Regulations 1989 

Limitation Act 1953 

Cases 

Badan Pengurusan Bersama Subang Parkhomes v. Zen Estates Sdn Bhd [2025] 7 MLJ  780 (HC) 

Bayangan Sepadu v. Jabatan Pengairan dan Saliran Negeri Selangor & Ors [2022] 2  CLJ 1 (FC) 

Bryan v. Maloney [1995] 128 ALR 163 (HC) 

City Investment Sdn Bhd v. Koperasi Serbaguna Cuepacs Tanggungan Bhd [1988] 1  MLJ 69 (PC) 

Huang Chin Hwee v. Heng Kay Pah [1991] 2 MLJ 15 (HC) 

PJD Regency Sdn Bhd v. Tribunal Tuntutan Pembeli Rumah & Anor And Other  Appeals [2021] 2 CLJ 441 (FC) 

Raja Lob Sharuddin bin Raja Ahmad Terzali & Ors v. Sri Seltra Sendirian Bhd [2008]  2 MLJ 87 (CA) 

Raymond v. Lewis [2024] QCA 43 (SC) 

Teh Khem On & Anor v. Yeoh & Wu Development Sdn Bhd & Ors [1995] 2 MLJ 663  (FC) 

Newspaper Article 

Chris Tan, ‘Understanding Defect Liability Claims’ Star Property (Malaysia, 10  February 2018)

1 Housing Development (Control and Licensing) Act 1966, clause 27(2). 

2 PJD Regency Sdn Bhd v. Tribunal Tuntutan Pembeli Rumah & Anor And Other Appeals [2021] 2  CLJ 441 (FC). 

3 Raja Lob Sharuddin bin Raja Ahmad Terzali & Ors v. Sri Seltra Sendirian Bhd [2008] 2 MLJ 87 (CA); City Investment Sdn Bhd v. Koperasi Serbaguna Cuepacs Tanggungan Bhd [1988] 1 MLJ 69 (PC). 

4 Teh Khem On & Anor v. Yeoh & Wu Development Sdn Bhd & Ors [1995] 2 MLJ 663 (FC).

5[1991] 2 MLJ 15 (HC).

6[2025] 7 MLJ 780 (HC). 

7[1995] 128 ALR 163.

8[2024] QCA 43.

9 Chris Tan, ‘Understanding Defect Liability Claims’ Star Property (Malaysia, 10 February 2018).

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