Section 176(3) in Karnataka Land Revenue Act, 1964
(3)On an application with the required deposit being made under clause (b) of sub-section (1) within the period specified therein, the Deputy Commissioner shall make an order setting aside the sale:Provided that if more persons than one have made deposits and applied under this section, the application of the first depositor or in case all the depositors agree to the application of any other depositor being accepted, the application of such depositor, shall be accepted.
