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State of Goa - Section

Section 145 in The Goa, Daman And Diu Land Revenue Code, 1968

145. Liability of purchaser for loss by resale.

- If the proceeds of the sale, which is made under section 140, 141 or 144 be less than the price bid by such defaulting purchaser, the difference shall be recoverable from him by the Collector as an arrear of land revenue.