Section 29 in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
29. [ Refund of amount of initial payment. [Regulation 29 was substituted by G. N. of 9.7.1992.]
- If any applicant whose name is either of the approved or on the waiting list is not allotted any tenement his amount of deposit and initial payment, if any, may, within ninety days from the date on which all the tenements stand finally allotted, be refunded to the applicant without any interest.]
