71. Defaulting purchaser answerable for loss on re-sale. -
Any deficiency of price which may happen on a re-sale by reason of the purchaser's default, and all expenses attending such re-sale, shall be certified to the Court [***] [The words " or to the Collector or subordinate of the Collector, as the case may be," omitted by Act 66 of 1956, Section 14.] by the officer or other person holding the sale, and shall, at the instance of either the decree-holder or the judgment-debtor, be recoverable from the defaulting purchaser under the provisions relating to the execution of a decree for the payment of money.
