Section 27 in The Bengal Land-Revenue Sales Act, 1859
27. Sales when final.
- All sales of which the purchase-money has been paid up as prescribed in Section 23 of this Act, against which no [appeal] [For power of the Commissioner to receive appeals against sales made under this Act and to annul such sales, See Bengal Act 7 of 1868, section 2.] shall have been preferred, shall be final and conclusive at noon of the [sixtieth] [The words 'sixtieth' and 'sixty' were substituted for 'thirtieth' and 'thirty', respectively, by Bengal Act 7 of 1868.] day from the day of sale, reckoning the said day of sale the first of the said [sixty] [The words 'sixtieth' and 'sixty' were substituted for 'thirtieth' and 'thirty', respectively, by Bengal Act 7 of 1868.] days.And sales against which an appeal may have been preferred and dismissed by the Commissioner shall be final and conclusive from the date of such dismissal, if more than [sixty] [The words 'sixtieth' and 'sixty' were substituted for 'thirtieth' and 'thirty', respectively, by Bengal Act 7 of 1868.] days from the day of sale, or if less, then at noon of the [sixtieth] [The words 'sixtieth' and 'sixty' were substituted for 'thirtieth' and 'thirty', respectively, by Bengal Act 7 of 1868.], day as above provided.
