Section 135(4) in Tamil Nadu Co-operative Societies Rules, 1988
(4)(a)Any deficiency of price which may happen on a resale held under sub-rule (16) of rule 121 or clause (k) or (n) of sub-rule (2) of rule 126 by reason of the purchaser's default and all expenses attending such resale shall be certified, by the Sale Officer to the Registrar and shall, at the instance of either the decree-holder or the judgement-debtor, be recoverable from the defaulting purchaser under the provisions of these rules. The costs, if any, incidental to such recovery shall also be borne by the defaulting purchaser.(b)Where the property may, on the second sale, fetch higher price than at the first sale, the defaulting purchaser at the first sale shall have no claim to the difference or increase.
