Section 104(22) in Haryana Co-operative Societies Rules, 1989
(22)(i)Any deficiency of price which may happen on a re-sale held under 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 Recovery Officer 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.(ii)Where the property may, on the second sale, is sold for a higher price than the first sale, the defaulting purchaser at the first sale shall have no claim to the difference or increase.
