Section 13(5B) in The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002
(5B)Where the secured creditor, referred to in sub-section (5A), is declared to be the purchaser of the immovable property at any subsequent sale, the amount of the purchase price shall be adjusted towards the amount of the claim of the secured creditor for which the auction of enforcement of security interest is taken by the secured creditor, Under sub-section (4) of section 13.
