Section 285K in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285K. [ [Added by Notification No. 4943/I-A-1059-1954, dated 16.11.1954.]
If no application under Rule 215-1 is made within the time allowed therefor, all claims on the ground of irregularity or mistake in publishing or conducting the sale shall be barred :Provided that nothing contained in this rule shall bar the institution of a suit in the Civil Court for the purpose of setting aside a sale on the ground of fraud.]
