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[Cites 0, Cited by 0] [Section 21H(2)] [Section 21H] [Entire Act]

State of Maharashtra - Subsection

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

(c)the Chief Officer shall not, in cases wherein the highest tender is for an amount which is less than the upset price determined by the Authority accept the tender or allot the tenement but shall place the matter before the Board and make the allotment or reject all the tenders in accordance with the decision of the Board in that behalf;