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

NCT Delhi - Subsection

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

(c)balance premium after adjusting the earnest money shall be deposited before taking over possession of the land or within two months of the receipt of communication from the Authority offering possession, whichever is earlier.