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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(b) in Rules Regulating the Conditions of Sale of Timber from Established Depots

(b)If the sale has been cancelled for non-payment of full sale price and the authority next higher in rank is satisfied that the successful bidder was unable to pay it without the prescribed time limit for good and sufficiently convincing reasons, to be recorded in writing, such authority may restore the sale on prepayment of all the dues.