Section 15(10) in The M.P. Sahakari Krishi Aur Gramin Vikas Bank Rules, 2001
(10)If the purchaser fails to pay the price the property shall be resold and the proceeds of such resale shall be applied in the manner provided in Section 25 of the Adhiniyam. Any deficiency of price which may happen on the resale and all expenses connected with such resale shall at the instance of either the applicant or the defaulter/guarantor be recoverable from the defaulting purchaser under the provisions relating to the execution of an award of an arbitration contained in the rules made under the Madhya Pradesh Co-operative Societies Act, 1960 (No. 17 of 1961).
