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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(7)(a) in The Haryana Municipal Common Lands (Regulation) Rules, 1976

(a)for the first year of the lease, one-fourth of the annual rent shall be paid by the bidder on the spot and the remaining three-fourth before the possession of the land is delivered to him :