Section 69 in Haryana Co-operative Societies Rules, 1989
69. Return of purchase money in certain cases.
- Section 76(1). - Whenever the sale of the mortgaged property is set aside under sub-section (2) of section 77 of the Act the deposit or the purchase money, as the case may be, shall be returned to the purchase who shall also be entitled to get a sum equal to two per cent of the purchase money deposited by the mortgagor or the person having a right or interest in the mortgaged property under sub-clause (b) of sub- section (1) of Section 77 of the Act.
