Section 24(2) in Pondicherry Revenue Recovery Act, 1970
(2)Where the purchaser fails to pay the purchase-money under sub-section (1), the property shall be brought up for re-sale and the defaulting purchaser shall be liable for any loss arising therefrom as well as the expenses incurred on the re-sale and if the property is sold on the re-sale for a higher price than the first sale, the difference or increase in the price [shall be the property of the defaulter, subject to the right of the Government to appropriate towards arrears remaining, if any.] [Substituted by Act 11 of 1973,section 2, w.e.f. 01-10-1973.]
