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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2)(b) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(b)the applicant pays the earnest money or makes the initial payment as specified or required in accordance with such notice.