Section 96 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
96. Application to set aside sale on ground of irregularity or fraud.
- (l)At any time within thirty days from the date of sale, any person whose interests are affected by such sale may apply to the Revenue Court to set aside the sale on the ground of some material irregularity or fraud in publishing or conducting it, and the Revenue Court may, after giving notice to the persons affected thereby, pass an order setting aside the sale and may order re-sale; but no sale shall be set aside on such grounds unless the applicant proves to the satisfaction of the Revenue Court that he has sustained substantial injury by such irregularity or fraud.(2)If no application under this rule is made within the time allowed therefor, all claims on the grounds of irregularity or fraud shall be barred.(3)No application to set aside a sale under this rule shall be entertained upon any ground which the applicant could have taken on or before the date on which the proclamation of sale was drawn up.
