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State of Assam - Section

Section 73 in The Bengal Public Demands Recovery Act, 1913

73. Return of purchase money in certain cases. - Where a sale of immovable property is set aside any amount paid or deposited by the purchaser on account of the purchase together with the penalty (if any) referred to in Clause (b) of Section 22, and such interests as the Certificate Officer may allow shall be paid to the purchaser.