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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

UT Chandigarh - Subsection

Section 22(3)(c) in The Chandigarh Real Estate (Regulation and Development) (General) Rules, 2016

(c)recovered the amounts paid as penalty, fine or compensation from the allottees of the relevant real estate project or any other real estate project.