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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(3) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(3)Subject to the provisions of this regulation, every acceptance in Form III shall constitute acceptance of the offer made in the notice published under regulation 7, and in the letter of allotment in Form II.