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[Cites 0, Cited by 0] [Section 72(11)] [Section 72] [Entire Act]

State of Punjab - Subsection

Section 72(11)(i) in The Punjab Co-operative Societies Rules, 1963

(i)In default of payment within the period mentioned in the last preceding clause, the deposit may, if the Recovery Officer thinking fit after defraying the expenses of the sale be forfeited to the Government and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum for which it may subsequently be sold.