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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(i) in Haryana Management of Municipal Properties and State Properties Rules, 2007

(i)"prescribed mode of payment" means payment by Demand Draft, drawn on any Scheduled Bank situated within the municipal area in favour of the Executive Officer or the amount paid in cash, representing 25% of the sale price/premium at the time of auction;