242. Deposit by purchaser, re-sale in default of deposit.
- The person, declared to be the purchaser, shall be required to deposit immediately twenty-five per cent of the amount of his bid, and in default of such deposit, the land or other immovable property shall forthwith be again put up and sold; and such person shall be liable for the expenses attending the first sale and any deficiency of price which may occur on the re-sale, which may be recovered from him by the Collector, as if the same were an arrear of revenue.
