(2)If an application be made under this Section, and if the objection be allowed, the Deputy Commissioner shall pass an order setting aside the sale.[213A. Sale in execution deemed set aside when rent decree set aside and restoration of status quo ante. - (1) Where a decree for rent is set aside any sale of immovable property in execution of such decree shall be deemed to be set aside, and the Court of first instance shall restore the judgement-debtor to such ownership and if he is not in possession to such possession of the immovable property as he has at the date of the sale and, shall upon the application of any person affected by the sale or the reversal thereof, pass such further orders as will as far as may be, place parties, including the auction purchaser and his successor-in-interest, if any, in the position which they would have occupied but for such decree; and for this purpose, the Court may make any orders, including orders for the refund of costs, for the payment of interest, damages, compensation and mesne profits which are properly consequential on such reversal.
