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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(b) in The National Capital Territory of Delhi Real Estate (Regulation and Development) (General) Rules, 2016

(b)the total amount of money collected from the allottees and the total amount of money used for development of the project including the total amount of balance money lying with the promoter;