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[Cites 0, Cited by 0] [Section 21F] [Entire Act]

State of Maharashtra - Subsection

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

(2)All tenders and the register in which such tenders are entered shall, on the expiry of the last date of receipt of tenders be kept with the Chief Officer.