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State of Maharashtra - Section

Section 211 in Maharashtra Land Revenue Code, 1966

211. Refund of deposit or purchaser money when sale set aside.

- Whenever the sale of any property is not confirmed, or is set aside, the purchaser shall be entitled to receive back his deposit or his purchase-money, as the case may be and the sum equal to five per cent of the purchase-money deposited under clause (a) of sub-section 210.