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

State of Haryana - Subsection

Section 5(iv) in Estate Management Procedure, 2005

(iv)In the event of the allottee failing to make the payment of 15% price of the plot within 60 days' period, the RLA shall automatically lapse and the amount deposited by the allottee towards cost of the plot shall be refunded without any deduction.