Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21E] [Entire Act]

State of Maharashtra - Subsection

Section 21E(3) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(3)The tenderer shall not be entitled to any interest on the amount of the deposit/earnest money or such initial payment made by him under this regulation.