Section 46 in Bihar and Orissa Public Demand Recovery Rules
46. Procedure in default of payment.
- In default of payment within period mentioned in Rule 45 the deposit may, if the Certificate Officer thinks fit after defraying the expense of the sale be forfeited to the Government, and the property shall be re-sold, and the defaulting purchaser shall forfeit all claim to the property or to any part of the sum for which it may subsequently be sold.
