Section 344 in The U.P. Co-operative Societies Rules, 1968
344.
(a)On the expiration of thirty days from the date of the sale if no application to have the sale set aside, either under Rule 342 or Rule 343, is made or if such application has been made and is rejected the said Recovery Officer shall make an order confirming the sale:Provided that if he has reasons to think that the sale ought to be set aside notwithstanding that no such application has been made or on grounds other than those alleged in any application which has been made and rejected he may, after recording his reasons in writing, set aside the sale.(b)Whenever the sale of any immovable property is not confirmed or is set aside, the deposit or the purchase-money, as the case may be, shall be returned to the purchaser.
