166. Sale when to become absolute or be set aside and return of purchase money in certain cases.
(1)When no application is made under Section 165, or when such application is made and disallowed, the Court shall make an order confirming the sale and thereupon the sale shall become absolute.(2)When such application is made and allowed, and when, in the case of an application under sub-Section (1) of section 165, the deposit required by that sub-section is made within thirty days from the date of the sale, the Court shall make an order setting aside the sale :Provided that no order shall be made unless notice of the application has been given to all persons affected thereby.(3)No suit to set aside an order made under this section shall be brought by any person against whom such order is made.(4)When a sale is set aside this section, the purchaser shall be entitled to an order against any person to whom the purchase money has been paid for its repayment, with or without interest as the Court may direct.
