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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 4(2)(b) in The Dadra and Nagar Haveli Real Estate (Regulation and Development) (General) Rules, 2016

(b)the total amount of money collected from the allottees and the total amount of money used for development of the project including the total amount of balance money lying with the promoter;