Section 37(2) in Andhra Pradesh Revenue Recovery Act, 1864
(2)If such deposit and application are made within thirty days from the date of sale, the Collector shall pass an order setting aside the sale, and shall repay to the purchaser the purchase money so far as it has been deposited, together with the five per centum deposited, by the applicant :Provided that if more persons than one have made deposits and application under this section, the application of the first depositor to the Collector or to the officer authorized to set aside the sale shall be accepted.
