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State of Gujarat - Section

Section 173 in The Bombay Land Revenue Code, 1879

173. Deposit by purchaser in case of sale of immovable property.

- In all cases of sale of immovable property, the party who is declared to be the purchaser shall be required to deposit immediately twenty five per centum on the amount of his bid, and in default of such deposit the property shall forthwith be again put up and sold.