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[Cites 0, Cited by 34] [Section 55(5)] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(5)(b) in The Transfer Of Property Act, 1882

(b)to pay or tender, at the time and place of completing the sale, the purchase-money to the seller or such person as he directs: provided that, where the property is sold free from encumbrances, the buyer may retain out of the purchase-money the amount of any encumbrances on the property existing at the date of the sale, and shall pay the amount so retained to the persons entitled thereto;