Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(d) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(d)If payment is not made in accordance with rule 12(a) the balance 75% shall be paid in three annual equated instalments along with interest chargeable on fixed deposit. The first instalment shall become payable after one year from the date of allotment/auction;