Section 8 in The Bengal Land-Revenue Sales Act, 1859
8. Claims of defaulter against Government not to invalidate sale.
- No claim to abatement or remission of revenue, unless the same shall have been allowed by the authority of [the State Government] [Words 'the Provincial Government' substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], and no private demand or cause of action whatever, held or supposed to be held by any defaulter against [the Government] [Words 'the Crown' substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'Government' substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.], shall bar or render void or voidable a sale under this Act; nor shall the plea that money belonging to the defaulter, and sufficient to pay the arrear of revenue due, was in the Collector's hand bar or render void or voidable a sale under this Act, unless such money stand in the defaulter's name alone and without dispute, and unless, after application in due time made by the defaulter, or after the written agreement provided for in section 15 of this Act, the Collector shall have neglected, or refused on insufficient grounds to transfer it in payment of the arrear of revenue due.
