Section 21E(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981
(2)No tender shall be accepted unless -(a)it is received with accompaniment on or before the date specified in the notice displayed under regulation 21-C, and(b)the tenderer pays the deposit/earnest money or makes the initial payment as specified or required in accordance with such notice.
