(1)When a property is brought to sale in public auction under section 169, if there be no bid, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] or other officer duly authorised by him may purchase the property on account of the Government for a value to be determined in the prescribed manner.(2)When a property is so purchased, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may adjust such portion of the value as is necessary to cover the amount due to Government together with the cost of the sale and the defaulter shall be entitled on application to obtain payment of balance, if any, of such value.(3)Subject to the general or special orders of the State Government, the property so purchased may be disposed of by the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] as he deems fit.
