Section 73(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000
(2)The Deputy Commissioner shall order the refund and payment of all the money deposited under clause (b) of Section 71 to the person who made the deposit, if the sale is confirmed:Provided that the Deputy Commissioner may set of the whole or any part any such money against any arrear of land revenue, or any other arrear recoverable as an arrear of land revenue, which may be outstanding against the person who made the deposit.
