Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 244 in Rajasthan Land Revenue Act 1956 244. Liability of purchaser for loss by re-sale. If the proceeds of the sale, which is eventually made, are less than the price bid by such defaulting purchaser, the difference shall be recoverable from him, as if it were an arrear of revenue.
