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[Cites 0, Cited by 0] [Section 94(11)] [Section 94] [Entire Act]

State of Rajasthan - Subsection

Section 94(11)(i) in Rajasthan Co-operative Societies Rules, 2003

(i)In default of payment within the period mentioned in the last 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. Every resale of immovable property in default of payment of the amounts mentioned in clause (h) within the period allowed for such payment, shall be made after the issue of a fresh proclamation in the manner and for the period therein before prescribed for the sale.