Section 13(2) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(2)Every re-sale of a Nazul/Devsthan Building, in default of payment of purchaser money or failure to execute the prescribed agreement, as the case may be, within the period allowed for such payment or execution and delivery of such agreement, shall be made after the issue of a fresh proclamation in the manner and for the period herein before prescribed for the sold.
