Section 285E in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285E. [ [Added by Notification No. 4943/I-A-1059-1954.]
The full amount of purchase money shall be paid by the purchaser on or before the fifteenth day from the date of the sale at the district treasury or any sub-treasury and in case of default the deposit, after the expenses of sale have been defrayed therefrom, shall be forfeited to Government and the property shall be re-sold and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum for which it may be subsequently sold.]
