Section 94 in The Himachal Pradesh Land Revenue Act, 1953
94. Procedure in default of payment.
- In default of payment of the full amount of the purchase money within the period mentioned in the last foregoing section, the deposit referred to in section 91 shall, after defraying the expenses of the sale, be forfeited to the State Government and may if the Collector, with the previous sanction of the Commissioner [* * * *] [Words or the Financial Commissioner if there is no Commissioner 'added by Act 11 of 1956, deleted by section 6 of Act 21 of 1976.], so directs, be applied in reduction of the arrear and the property shall be resold, and the defaulting purchaser shall have no claim in the property or to any part of the sum for which it may subsequently be sold.
