Section 24 in Tamil Nadu Agriculturists Relief Act, 1938
24. Consequential provision on setting aside of sale.
- [Where a sale is set aside under [section 23, section 23-A] [Substituted for 'where a sale is set aside under the preceding section' by Tamil Nadu Act XXIII of 1948).] [section 23-B or section 23-C] [Substituted for the expression 'or section 23-B' by Tamil Nadu Act 8 of 1973.]], a purchaser shall be entitled to an order for repayment of any purchase money paid by him against the person to whom it has been paid:Provided that no poundage shall be payable in respect of any such sale and provided further that where poundage has been collected, the Court shall direct the same to be refunded.
