Section 63 in Haryana Co-operative Societies Rules, 1989
63. Procedure in default of payment.
- Section 76(1). - In default of payment of the purchase money within the period mentioned in rule 62 the deposit may, if the sale officer thinks fit, after defraying all costs, charges and expenses of the sale, be forfeited and the property shall be resold, and the defaulting purchaser shall forfeit all claims to the property or to any part of which it may subsequently be sold.
