Section 11(5)(viii) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

(viii)If the tender for lease of any property is not accepted the amount of security shall be refunded but no interest on it shall be payable.

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