Section 141 in Rules Under the Land and Revenue Regulation
141. Purchase of defaulting estates by the State Government.
- Where a defaulting estate is put up for sale for arrears of revenue due hereon, if there be no bid, theRevenue Officer conducting the sale may purchase the estate on account of the State Government for one rupee or, if the highest bid be insufficient to cover the arrear due, may purchase the estate on account of State Government at the highest amount of bid.[Note. This applies to an estate sold for its own arrears and does not apply to an estate sold for purpose of recovering arrears not its own. The sale of such an estate is governed by section 91(1) of the Regulation.] [(Inserted by C.S. No. 17 to the fifth edition of this Mannual, vide Collection Revenue, A, December 1934, Nos. 7-63)]
