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Bombay Presidency - Section
Section 7 in New Bombay Disposal Land Regulations, 1975
7. Permission for extension of time.
- If the Intending Lessee obtains development permission and commences construction in accordance with the conditions of agreement to lease made between him and the Corporation but has been unable to complete the construction within the time stipulated in the agreement to lease for reasons beyond his control, the Managing Director may permit extension of time for completion of buildings, factory, structure or other work on payment of additional premium at the following rat.| Upto 1 year - | 25 per cent of the premium |
| between 1 and 2 years - | 35 per cent of the premium |
| Between 2 and 3 years - | 40 per cent of the premium |