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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

NCT Delhi - Subsection

Section 24(1)(a) in The Delhi Development Authority (Disposal Of Developed Nazul Land) Rules, 1981

(a)25 per cent of the total land premium for the plot, along with such earnest money, not exceeding 10 per cent of the premium, as may be decided by the Authority, shall be deposited at the time of submitting the application for allotment of land;