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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 22(3)(c) in The Dadra and Nagar Haveli Real Estate (Regulation and Development) (General) Rules, 2016

(c)recovered the amounts paid as penalty, fine or compensation from the allottees of the relevant real estate project or any other real estate project.