Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 176 in The Bombay Land Revenue Code, 1879 176. Liability of purchaser for loss by re-sale. - If the proceeds of the sale, which is eventually made, be less than price bid by such defaulting purchaser, the difference shall be recoverable from him by the Collector as an arrear of land revenue.
