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[Cites 0, Cited by 0] [Section 21L] [Entire Act]

State of Maharashtra - Subsection

Section 21L(3) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(3)The order of the Chief Officer withdrawing the allotment shall, subject to an appeal to the Chief Executive Officer, be final and binding on the tenderer.