Section 5(8) in Rajasthan Agricultural Credit Operations (Removal of Difficulties) Rules, 1976
(8)When land or other immovable property is offered for sale by public auction in pursuance of an order for sale under section 13 for recovery of a loan due to the Bank, and no one offers to purchase it, for a price sufficient to pay to the Bank the money due to it, the Bank may instead of waiting for resale, close the recovery proceedings by acquiring the land or interest there under or other immovable property charged or mortgaged to it, in exercise of the powers vested in it under section 14.
