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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(3) in The Delhi Development Authority (Management And Disposal Of Housing Estates) Regulations, 1968

(3)In the case of such applicants to whom allotment letters have been issued and who have failed to fulfil the requirements as specified in the allotment letter, a sum equal to 20 per centum of the deposit shall be forfeited and the balance refunded.