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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(1) in New Bombay Disposal Land Regulations, 1975

(1)The premium agreed to be paid by the Intending Lessee shall be paid in two equal instalments: the first instalment shall be paid within the month from the receipt of acceptance by the Corporation of his proposal and the second instalment shall be paid within two months from such receipt of acceptance.