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[Cites 0, Cited by 0] [Section 93(11)] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(11)(i) in The Arunachal Pradesh Co-operative Societies Rules, 1984

(i)In default of payment within the period mentioned in the last preceding clause of this sub-rule, the deposit may, if the Recovery Officer thinks fit, after defraying the expenses of the sale, be forfeited to the Government and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum for which it may subsequently be sold.