- In default of payment within the prescribed period of the full amount of purchase-money, whether of movable or immovable property the deposit, after defraying thereat the expenses of the sale, shall be forfeited to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], and the property shall be re-sold, an the defaulting purchaser shall forfeit all claim to the property or to any part of the sum for which it may be subsequently sold.
