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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(3)(c) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(c)the Authority shall refund the amount paid by the allottee without any interest after deducting an amount equal to rent for the period during which the tenement was occupied by the allottee.