Section 24 in Andhra Pradesh Revenue Recovery Act, 1864
24. Payment on purchase of distrained property - Re-sale in case of default
- The property shall be paid for in ready money at the time of the sale, or as soon after as the officer holding the sale shall appoint, and the purchaser shall not be permitted to carry away any part of the property until he has paid for the same in full. Where the purchaser may fail in the payment of the purchase money, the property shall be resold, and the defaulting purchaser shall be liable for any loss arising, as well as the expenses incurred on the re-sale. Where the property may, in the second sale sells for a higher price than at the first sale, the difference or increase shall be the property of him on whose account the said first sale was made.
