Section 94 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
94. Procedure in default of payment.
- In default of payment within the period mentioned in rule 93, the deposit may, if the Revenue Court thinks fit after defraying the expenses, of the sale, be forfeited to the Government or the organisation whose dues are being recorded, as the case may be, and the property shall be resold and the defaulting purchaser shall forfeit all claims to the property or to any part of the sum-for which it may subs sequently be sold.
