Section 55 in Haryana Co-operative Societies Rules, 1989
55. Resale to case of default.
- Section 76(1). - If the purchaser makes a default in the payment of purchase money, the produce shall be resold. Any deficiency of price which may happen on a resale by reason of purchaser's default and all expenses attending to such resale shall be recoverable from the defaulting purchaser as arrears of land revenue.
