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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Puducherry - Subsection

Section 24(1) in Pondicherry Revenue Recovery Act, 1970

(1)The property shall be paid for in cash at the time of the sale or as soon after as the officer holding the sale shall appoint and the purchaser shall not be permitted to carry away any part of the property until he has paid for the same in full.