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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(a) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012

(a)in case of default by the lessee in making payments to its lenders in terms of financing agreement signed between them, by the party recommended by the lender; or