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[Section 33]
[Entire Act]
Lakshadweep - Subsection
Section 33(1) in The Lakshadweep Real Estate (Regulation and Development) (General) Rules, 2016
| Offense | Amount to be paid for compounding the offense |
| Punishable with imprisonment under sub section (2) of section59. | ten per cent. of the estimated cost of the real estateproject. |
| Punishable with imprisonment under section 64. | ten per cent. of the estimated cost of the real estateproject. |
| Punishable with imprisonment under section 66. | ten per cent. of the estimated cost of the plot, apartment orbuilding, as the case may be, of the real estate project, forwhich the sale or purchase has been facilitated. |
| Punishable with imprisonment under section 68. | ten per cent. of the estimated cost of the plot, apartment orbuilding, as the case may be. |