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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(4) in The Maharashtra Housing and Area Development (Disposal of Land) Rules, 1981

(4)Where the purchaser of an amenity tenement is Government, a local authority, or a public sector undertaking the Authority may, if it considers so necessary, allow the purchase price to be paid in more than one instalment, subject to such terms and conditions as may be deemed fit by it in that behalf.