Section 126(2)(k) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(k) in Tamil Nadu Co-operative Societies Rules, 1988

(k)A sum of money equal to fifteen per cent of the price of the immovable property shall be deposited by the purchaser in the hands of the Sale Officer at the time of the purchase, and in default of such deposit, the property shall, forthwith, be resold and the earnest money deposit of the defaulting purchaser shall be forfeited to Government after defraying therefrom the expenses of the resale:

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State of Tamilnadu - Subsection

Section 126(2)(k) in Tamil Nadu Co-operative Societies Rules, 1988