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[Cites 0, Cited by 0] [Section 21E(2)] [Section 21E] [Entire Act]

State of Maharashtra - Subsection

Section 21E(2)(b) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

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