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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 73(1) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(1)The Deputy Commissioner shall order the refund and payment to the purchaser, of:-
(a)the amounts deposited by him under Section 69 and
(b)the sum equal to five percent of the purchase money deposited under clause
(b)of Section 71, if the sale is not confirmed or is set aside.