(5)Out of the amount realised by sale as provided in sub-clause (3), the revenue due on the land and other dues to the Government, if any. shall first be adjusted and the balance made over to the holder of the land by way of compensation.Note. - Twenty five per cent of the bid amount shall be collected immediately after the sale and the balance within ten days. The sale will be confirmed only after the realisation of the entire amount. Failure to remit the balance amount within the said period of ten days will entail forfeiture of the initial deposit.
