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[Cites 0, Cited by 0] [Section 135(4)] [Section 135] [Entire Act]

State of Tamilnadu - Subsection

Section 135(4)(b) in Tamil Nadu Co-operative Societies Rules, 1988

(b)Where the property may, on the second sale, fetch higher price than at the first sale, the defaulting purchaser at the first sale shall have no claim to the difference or increase.