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

State of Maharashtra - Subsection

Section 21L(2) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

(2)Every such order withdrawing an allotment shall be communicated in writing to the tenderer along with the grounds on which the allotment has been withdrawn.