Section 26 in The Bengal Land-Revenue Sales Act, 1859
26. Annulment of sale in special cases.
- It shall be competent to the Commissioner of Revenue, on the ground of hardship or injustice, to suspend the passing of final orders in any case of appeal from a sale, and to represent the case to the Board of Revenue, who, [* * * * *] [Words 'If they see cause, may recommend to the Local Government to annul the sale; and the Local Government in any such case' omitted by Act 4 of 1914.] may annul the sale and cause the estate or share of an estate to be restored to the proprietor on such conditions as may appear equitable and proper.
