Section 34(4) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Rules, 1973
(4)If the bidder in whose favour auction is finalised is unable to pay bid amount on being required to do so, so much of his security deposit shall be forfeited as is just sufficient to cover the loss and paid to the person making the application under Sub-rule (1) and the bidder of the next lower amount, not being less than market value, shall be allotted the land on full payment of the bid amount on the spot.
