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[Cites 0, Cited by 0] [Section 52(22)] [Section 52] [Entire Act]

State of Andhra Pradesh - Subsection

Section 52(22)(b) in Andhra Pradesh Co-Operative Societies Rules, 1964

(b)Where the property is re-sold for a higher price than at the first sale, then the defaulting purchaser at the first sale, shall have no claim to the difference or increase.