(1)Where any immovable property belonging to a Scheduled caste is sold by public auction for recovery of the arrears of land revenue under Chapter XII of the Code, any person belonging to such caste, may apply to the Collector (along with necessary deposit) within a period of 30 days from the date of such auction for the preference referred to in section 191.(2)The provisions of sub-rule (1) shall mutatis mutandis apply to the sale of immovable property belonging to a scheduled tribe.(3)Where more than one person have applied for the grant of such preference (along with necessary deposit) within the prescribed period, then the Collector or an Assistant Collector authorized by him may call for bid between the applicants either by inviting tenders or by open auction and determine as to who is the highest bidder.(4)The question of granting preference shall not arise if the auction sale is set aside under section 192, section 193 or section 195.
