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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(3) in Bihar State Housing Board (Management and Disposal of Housing Estates) Regulation, 1983

(3)In the case of such applicants to whom allotment letters have been issued and who have failed to fulfill the requirements as specified in the allotment letter a sum equal to 20 per cent of the deposit shall be forfeited and the balance refunded.