Section 128(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)At any time within thirty days from the date of the sale of immovable property, the decree-holder or any person entitled to a share in rateable distribution of the assets or whose interests are affected by the sale, may apply to the Registrar to set aside the sale, on the ground of a material irregularity or mistake or fraud in publishing or conducting it:Provided that no sale shall be set aside on the ground aforesaid unless the said Registrar is satisfied that the applicant has sustained substantial injury by reason of such irregularity or mistake or fraud.
