Section 46 in Assam (Temporarily Settled Areas) Tenancy Act 1971
46. Setting aside of sale on ground of irregularity, etc.
- The defaulting tenant, the decree-holder or any other interested person may, within 60 days of the date of the sale, apply to the Court to set aside the sale on the ground of material irregularity or fraud or mistake in publishing or conducting the sale :Provided no sale shall be set aside on this ground unless the applicant proves to the satisfaction of the Court that he has sustained substantial injury by reason of such irregularity or mistake.
