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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1)(l) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(l)the price of the land is 50% of the prevailing market price in the vicinity as determined by the Collector plus development cost if any, required (to be assessed by municipality concerned or 50% of similar works done by Haryana Urban Development Authority in the neighbourhood, whichever is more, payable either in lump sum or in four equated installments). A sum equivalent to 25% of the total price shall be payable within one month from the date of allotment and the remaining 75% in the three equal annual installments, with rate of interest on fixed deposit given by the bank. In case full payment is not made within three years, the lease shall be liable to be cancelled.