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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(4) in Chhattisgarh Vishesh Kshetra (Achal Sampatti ka Vyayan) Niyam, 2008

(4)If the proposal for transfer of any property on the highest bid is not accepted, the advance amount and the security deposit shall be refunded but no interest will be payable on it.