Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Tamilnadu - Subsection

Section 121(16) in Tamil Nadu Co-operative Societies Rules, 1988

(16)Where the purchaser may fail in the payment of the money, the property shall be re-sold and the earnest money deposit of the defaulting purchaser shall be forfeited to Government after defraying therefrom the expenses of the re-sale.