Section 285D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285D. [ [Added by Notification No. 4943/I-A-1059-1954.]
The person declared to be the purchaser shall be required to deposit immediately twenty-five per cent of the amount of his bid, and in default of such deposit the land shall forthwith be again put up and sold and such person shall be liable for the expenses attending the first sale and any deficiency of price which may occur on the re-sale which may be recovered from him by the Collector as if same were an arrear of land revenue.]
