Section 145 in U.P. Revenue Code (Amendment) Act, 2016
145. Amendment of Section 191.
- In Section 191 of the said Code -(a)for the words "an amount equal to the amount of the highest bid" the words "an amount equal to the amount of the highest bid and a sum equal to one per cent amount of the purchase money for payment to the purchaser," shall be substituted;(b)after the existing proviso, the following proviso shall be inserted, namely -"Provided further that where the auction sale in favour of highest bidder is not confirmed due to the preference under this section, he shall be entitled to receive back the money deposited by him plus an amount equivalent to one per cent of such money deposited for that purpose.".
