Section 285I in U.P. Zamindari Abolition and Land Reforms Rules, 1952
285I. [ [Substituted by Notification No. 1427-RS/I-A-667-1957, dated 02.05.1958.]
(i)At any time within thirty days from the date of the sale, application may be made to the Commissioner to set aside the sale on the ground of some material irregularity or mistake in publishing or conducting it; but no sale shall be set aside on such ground unless the applicant proves to the satisfaction of the Commissioner that he has sustained substantial injury by reason of such irregularity or mistake.(ii)[* * *](iii)The order of the Commissioner passed under this rule shall be final.]
