Section 77 in Haryana Co-operative Societies Act, 1984
77. Application to set aside sale.
(1)When a mortgaged property has been sold under this Chapter, the mortgagor or any person having a right or interest therein affected by the sale, may, at any time within thirty days from the date of sale, apply to the society, to have the sale set aside on his depositing at the office of the society -(a)for payment of the said society, the amount specified in the proclamation of sale together with subsequent interest and the costs, if any, incurred by the society in bringing the property to sale; and(b)for payment to the purchaser, a sum equal to two per cent of the purchase money.(2)If such deposit is made, the society shall make an order setting aside the sale.(3)Where no application is made under sub section (1) or where such application is made and disallowed, the society shall apply to the Registrar to make an order confirming the sale and on his confirming the sale, it shall become absolute.
