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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(4)(b) in Andhra Pradesh Real Estate (Regulation and Development) Rules, 2017

(b)used any amounts paid to such promoter by the allottees for the real estate project for which the penalty, interest or compensation is payable, or any other real estate project;