Section 148 in The Goa, Daman And Diu Land Revenue Code, 1968
148. Application to set aside sale of immovables.
(1)At any time within thirty days from the date of sale of immovable property an application may be made to the Collector to set aside the sale on the ground of some material irregularity, or mistake, or fraud, in publishing or conducting it; but, except as is otherwise provided in sections 149, 150 and 151 no sale shall be set aside on the ground of any such irregularity or mistake, unless the applicant proves to the satisfaction of the Collector that he has sustained substantial injury by reason thereof.(2)If the application be allowed, the Collector shall set aside the sale, and direct a fresh one.
