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[Cites 0, Cited by 0] [Section 52(22)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(22)(a) in Andhra Pradesh Co-Operative Societies Rules, 1964

(a)Any deficiency in price which may occur on a re-sale held under Clause (1) of sub-rule (5) or clause (g) or Clause (j) of sub-rule (11) by reason of the purchaser's default, and all expenses attending such re-sale shall be certified by the sale officer to the Registrar of the district and shall, at the instance of either the decree-holder or the defaulter, be recoverable from the defaulting purchaser under the provisions of this rule. The costs if any incidental to such recovery shall also be borne by the defaulting purchaser.