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[Cites 0, Cited by 0] [Section 47A(2)] [Section 47A] [Entire Act]

NCT Delhi - Subsection

Section 47A(2)(f) in The Delhi Land Reforms Rules, 1954

(f)The remaining ¾th amount of the bid shall be deposited within 15 days of the approval of the bid and in default the advance deposit of ¼th shall stand forfeited and lease shall be put to reduction.