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[Cites 0, Cited by 0] [Section 208B] [Entire Act]

Chota Nagpur Division - Subsection

Section 208B(f) in Chota Nagpur Tenancy Act, 1908

(f)The full amount of the purchase money shall be made good by the purchaser before sunset of the eight days from that on which the sale took place, reckoning that day as one of the eight days; or if the eight days be a Sunday or other closed holiday then on the first office day after the eighth day; and in default of payment within the prescribed period as aforesaid, the deposit shall be forfeited to the Government, and the tenure or holding or part thereof, as the case may be, shall be resold; and the defaulting purchaser shall forfeit all claims thereto or to any part of the sum for which the tenure or the holding or part thereof, as the case may be subsequently sold :