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[Cites 0, Cited by 0] [Section 53(11)] [Section 53] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 53(11)(i) in Jammu and Kashmir Co-operative Societies Rules, 2001

(i)In default of payment within the period mentioned in the preceding clause 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.