Section 26(3)(a) in The Maharashtra Housing and Area Development (Estate Management, Sale, Transfer and Exchange of Tenements) Regulations, 1981

[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

(a)if the allottee fails to accept the tenement allotted to him within the time specified in the allotment order; or

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