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State of Tamilnadu - Section

Section 20 in Tamil Nadu Debt Relief Act, 1972

20. Consequential provision on setting aside of sale.

- Where a sale is set aside under section 19, a purchaser shall be entitled to an order for repayment of any purchase money paid by him against the person to whom it has been paid:Provided that no poundage shall be payable in respect of any such sale and where poundage has been collected, the Court shall direct the same to be refunded.