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[Cites 0, Cited by 0] [Section 72] [Entire Act]

Union of India - Subsection

Section 72(3) in The Tripura Land Revenue And Land Reforms Act, 1960

(3)Where the proceeds of the re-sale are less than the price bid by such defaulting purchaser, the difference shall also be recoverable from him in the same manner as an arrear of land revenue.