Section 21E(2)(a) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

[Cites 0, Cited by 0] [Section 21E(2)] [Section 21E] [Entire Act]

(a)it is received with accompaniment on or before the date specified in the notice displayed under regulation 21-C, and

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