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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 70(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)In default of payment of balance of the bid amount within the period prescribed in Section 69 the deposit after defraying there from the expenses of the sale shall be forfeited to the Government and the property shall be re-sold.