Section 45(2)(g) in Jammu and Kashmir Co-operative Societies Rules, 2001

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 45(2)(g) in Jammu and Kashmir Co-operative Societies Rules, 2001

(g)In default of payment within the period mentioned in the preceding clause the deposit made by the highest bidder including other expenses, if any, shall be forfeited to the decree holder and the defaulting purchaser shall forfeit all claims to the property, or to any part of the deposit sum for which it may subsequently be sold.

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State of Jammu-Kashmir - Subsection

Section 45(2)(g) in Jammu and Kashmir Co-operative Societies Rules, 2001