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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(i) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975

(i)In case the purchaser or the person in possession of the property does not pay the amount referred to in clause (h) above alongwith rent he will be disposed from the property by the Tehsildar and the amount already deposited by him shall be forfeited and such property shall be put to auction again.