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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(3) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

(3)Any deficiency of price which may happen on a re-sale by reason of the purchaserÂ’s default and all expenses attending such re-sale, shall be recoverable from the defaulting purchaser.