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State of Uttar Pradesh - Section

Section 167 in U.P. Revenue Code Rules, 2016

167. Recovery of deficiency (Section 189).

- If at an auction sale, the person declared to be the purchaser fails to deposit 25% of the amount of his bid as required by section 189(1), and the fresh sale results in deficiency in price, such deficiency on re-sale (together with the expenses of first sale) may be recovered from such person as arrears of land revenue.