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[Cites 0, Cited by 0] [Section 107(19)] [Section 107] [Entire Act]

State of Tripura - Subsection

Section 107(19)(ii) in The Tripura Co-operative Societies Rules, 1976

(ii)Where the property may, on the second sale, sell for a higher price than at the first sale, the defaulting purchaser at the first sale, shall have no claim to the difference or increase.