Section 96 in The Himachal Pradesh Land Revenue Act, 1953
96. Application to set aside sale.
- [(1) At any time within thirty days from the date of the sale, application may be made to the Commissioner [* * * *] [Substituted by section 8 ibid.] to set aside the sale on the ground of some material irregularity or mistake in publishing or conducting it].(2)But a sale shall not be set aside on that ground unless the applicant proves to the satisfaction of the Commissioner [* * * *] [Words or the Financial Commissioner if there is no Commissioner 'added by Act 11 of 1956, deleted by section 6 of Act 21 of 1976.] that he has sustained substantial injury by reason of the irregularity or mistake.
