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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(xxiv) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983

(xxiv)"Penalty" means an additional amount as laid down in the relevant agreement payable by the allottee or hirer as a consequence of his default in the payment of prescribed dues.