Section 73 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
73. Refunds.
(1)The Deputy Commissioner shall order the refund and payment to the purchaser, of:-(a)the amounts deposited by him under Section 69 and(b)the sum equal to five percent of the purchase money deposited under clause(b)of Section 71, if the sale is not confirmed or is set aside.(2)The Deputy Commissioner shall order the refund and payment of all the money deposited under clause (b) of Section 71 to the person who made the deposit, if the sale is confirmed:Provided that the Deputy Commissioner may set of the whole or any part any such money against any arrear of land revenue, or any other arrear recoverable as an arrear of land revenue, which may be outstanding against the person who made the deposit.
