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[Cites 0, Cited by 0] [Section 107(11)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(11)(i) in The Tripura Co-operative Societies Rules, 1976

(i)In default of payment within the period mentioned in the last preceding clause, the deposit may, if the Recovery Officer thinks fit, after defraying the expenses of the sale, be forfeited to the State 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.