Section 7 in The Maharashtra Infrastructure Development Enabling Authority Act, 2018
7. Grounds of rejection of proposal.
- The Authority may reject the proposal if,-(i)such proposal does not fulfil the eligibility criteria provided under section 13; or(ii)such Person fails to furnish the appropriate information or documents or the clarifications sought by the Authority, within the time communicated to it; or(iii)the information or documents submitted by such Person are not in accordance with the prescribed Forms; or(iv)the contents or information or documents submitted are incomplete or deficient or found to be false; or(v)the Person has failed to make payment of the fees in the manner as may be prescribed; or(vi)any other grounds as may be prescribed.
