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State of Haryana - Section

Section 64 in Haryana Co-operative Societies Rules, 1989

64. Defaulting purchaser answerable for loss on resale.

- Section 76(1). - Any deficiency of price which may happen on a resale by reason of purchaser's default and all expenses attending such resale shall be recoverable from the defaulting purchaser [as an arrear of land revenue.] [Inserted by Haryana Notification No. GSR 64/HA. 22/84/95S.131/95 dated 17.8.1995.]