Section 22 in Tripura Public Demand Recovery Act, 2000
22. Confirmation of sale.
- If on expiration of 30 days from the date of sale of any immovable property or the further period, if any, allowed under Section 21, no application has been make for setting aside the sale, or if made has been rejected, the Certificate Officer shall make an order confirming the sale unless, for reasons to be recorded, the Certificate Officer sets aside the sale notwithstanding that not application or prayer has been made.
