Section 53(22) in Jammu and Kashmir Co-operative Societies Rules, 2001
(22)(i)Any deficiency of price which may occur on a resale held under clause (j) of sub-rule (ii) by reason of the purchasers' default and all expenses incurred on such resale shall be certified by the sale officer to the recovery officer and shall, at the instance of either decree-holder or the defaulter, be recoverable from the defaulting purchaser under the provisions of this rule. The costs, if any incidental to such recovery shall also be borne by the defaulting purchaser.(ii)Where the property is on the resale, sold for a higher price than at the first sale the defaulting purchaser at the first sale, have no claim to the difference or increase.
