Section 126(2)(m) in Tamil Nadu Co-operative Societies Rules, 1988

[Cites 0, Cited by 0] [Section 126(2)] [Section 126] [Entire Act]

State of Tamilnadu - Subsection

Section 126(2)(m) in Tamil Nadu Co-operative Societies Rules, 1988

(m)In default of payment within the period mentioned in clause (k), the deposit may, if the Registrar thinks 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.

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State of Tamilnadu - Subsection

Section 126(2)(m) in Tamil Nadu Co-operative Societies Rules, 1988