Section 29 in Bihar and Orissa Public Demand Recovery Rules
29. Defaulting purchaser answerable for loss on re-sale.
- Any deficiency of price which may happen on a re-sale by reason of the purchase default, and all expenses attending such re-sale, shall be certified to the Certificate Officer by the officer or other person holding the sale, and shall, at the instance of either the certificate-holder or the certificate-debtor, be recoverable from the defaulting purchaser under the procedure provided by this Act.
