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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Rajasthan - Subsection

Section 243(2) in Rajasthan Land Revenue Act 1956

(2)If the purchase money is not so paid, the deposit, after the expenses of the sale have been defrayed therefrom, may be forfeited to Government and the property shall be re-sold, and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum for which it may be subsequently sold.