Section 24(3)(b) in Bihar Real Estate (Regulation and Development) Rules, 2017

[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(3)(b) in Bihar Real Estate (Regulation and Development) Rules, 2017

(b)used any amounts paid to such promoter by the allottee's for that real estate project for which the penalty, interest or compensation is payable, or any other real estate project; or

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State of Bihar - Subsection

Section 24(3)(b) in Bihar Real Estate (Regulation and Development) Rules, 2017