52. Application to set aside sale of immovable property on deposit.
(1)Any person owning or claiming an interest in immovable property sold under this Act may, at any time within thirty days from the date of the sale, deposit in the treasury of the taluk in which the immovable property is situate or if there be no treasury in the taluk, in the nearest treasury-• a sum equal to five per cent of the purchase money ; and• a sum equal to the arrears of public revenue due on land for which the immovable property was sold together with interest thereon and cost of process,and may apply to the Collector to set aside the sale.(2)If such deposit and application are made within thirty days from the date of the sale, the Collector shall pass an order setting aside the sale, and shall repay to the purchaser the purchase money so far as it has been deposited, together with the five per cent deposited by the applicant :Provided that if more persons than one have made deposit and application under this section, the application of the first depositor shall be accepted.(3)If a person applies under section 53 to set aside the sale of immovable property, he shall not, unless he withdrawn such application, be entitled to make an application under this section.
