Section 123(2)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Himachal Pradesh - Subsection

Section 123(2)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971

(i)In default of payment of the purchase money within the period mentioned in clause (h), the deposit may, if the recovery officer thinks fit, after defraying the expenses of the sale, be forfeited to the State Government and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum for which it may subsequently be sold.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Himachal Pradesh - Subsection

Section 123(2)(i) in Himachal Pradesh Co-Operative Societies Rules, 1971