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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(c) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(c)In addition to payment of 25% under sub-rule (b) the remaining 75% along with development charges may be paid in the lumpsum within thirty days from the date of allotment/auction without any interest;