Section 9(2) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
(2)In the case of non-payment of consideration money or any installment thereof on account of the transfer by the Board of any site or building or in case of any breach of any condition of such transfer or breach of any provision of this Act or the rules made there under or the site or building so transferred and may further forfeit the whole or any part of the money, if any, paid in respect thereof.
