Section 141(16) in The Orissa Co-operative Societies Rules, 1965
(16)Whenever the sale of the property is set aside under para (1) of the Schedule to the Act, the deposit of a portion of the purchaser money under Sub-rule (8) or the entire purchase money made under Sub-rule (9), as the case may be, shall be returned to the purchaser together with the deposit made under para (1) of the Schedule of the Act.
