Section 136(2) in The Delhi Co-operative Societies Rules, 2007
(2)If such deposit, together with an application, is made within thirty days from the date of sale, the Recovery officer, shall pass an order setting aside the sale and shall repay to the purchaser the purchase money so far as it has been deposited, together with the five per cent deposited by the applicant;Provided that if more than one person have made deposit and application under this rule, the application of the first depositor to the Recovery Officer shall be accepted.
