Section 67 — Fresh proclamation before re-sale.
Income-tax Act, 1961
Fresh proclamation before re-sale.βEvery re-sale of immovable property, in default of payment of the purchase money within the period allowed for such payment, shall be made after the issue of a fresh proclamation in the manner and for the period hereinbefore provided for the sale.Open in Lexace · Ask the AI about this section
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