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[Section 36]
[Entire Act]
State of Tamilnadu - Subsection
Section 36(1) in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
| Offence. | Money to be paid for compounding the offence. |
| Imprisonment under sub section (2) of section59. | upto 10% of the estimated cost of the realestate project. |
| Imprisonment under section 64. | upto 10% of the estimated cost of the realestate project. |
| Imprisonment under section 66. | upto 10% of the estimated cost of the plot,apartment or building, as the case may be, of the real estateproject, for which the sale or purchase has been facilitated. |
| Imprisonment under section 68. | upto 10% of the estimated cost of the plot,apartment or building, as the case may be: |