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[Cites 0, Cited by 0] [Section 208B] [Entire Act]

Chota Nagpur Division - Subsection

Section 208B(e) in Chota Nagpur Tenancy Act, 1908

(e)The party, who shall be declared to be the purchaser, shall be required to deposit immediately, in cash or Government currency notes, twenty-five percentum of the amount of his bid; and in default of such deposit, the tenure or holding or part thereof as the case may be, shall be put up again and sold forthwith, or on the next ensuing office day: