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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(i) in Rules for the Sale of Surplus Rural Properties

(i)If the balance is not paid within the period specified in the foregoing clause, the initial deposit made by the purchaser shall be liable to forfeiture and he shall have no claim to the property which the Government may dispose of in any manner as it may think fit.