Section 3(1)(g) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975

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State of Andhra Pradesh - Subsection

Section 3(1)(g) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975

(g)Where the auction purchaser refuses or omits to deposit 15% of sale amount or to complete payment of the remaining 85% of the sale money, the property shall be resold at the expense and hazard of such purchaser and the loss arising as well as expenses incurred on the resale shall be recoverable from such purchaser in the same manner as arrears of land revenue.

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State of Andhra Pradesh - Subsection

Section 3(1)(g) in Andhra Pradesh Escheats and Bona Vacantia Rules, 1975