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[Cites 0, Cited by 0] [Section 21J] [Entire Act]

State of Maharashtra - Subsection

Section 21J(4) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(4)Subject to the provisions of this regulation every acceptance under clause (2) shall constitute acceptance of the offer made in the notice published under regulation 21-C and in the letter of allotment.