Section 55 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
55. Bid by Collector.
- If at any auction no bid is made up to the amount of the arrear for which the sale is ordered, the Collector may bid up to the total amount of such arrear and all other arrears incurred up to the date of the auction:Provided that whenever there is reason for believing that the defaulter is possessed of other property from which the balance may be recovered, the Collector may buy in the property for a sum less than the full arrear and may then take such steps as are necessary for the recovery of the balance.
