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[Cites 0, Cited by 0] [Section 212] [Entire Act]

Chota Nagpur Division - Subsection

Section 212(2) in Chota Nagpur Tenancy Act, 1908

(2)If the said deposits are made within the said period, the Court shall pass an order setting aside the sale, [and the purchaser shall be entitled to an order for the payment of the aforesaid sum equal to five per centum of the purchase-money and to an order for repayment of his purchase money, with or without interest as the Court may direct against any person to whom it has been paid].