Section 25 in The Bengal Public Demands Recovery Act, 1913
25. Sale when a to become absolute or be set aside.
(1)Where no application is made under Sections 22, 23 or 24 where such an application is made and disallowed, the Certificate Officer shall make an order confirming the sale, and thereupon the sale shall become absolute.(2)Where such an application is made and allowed, and where, in the case of an application under Section 22 the deposit required by that section is made within thirty days from the date of the sale, the Certificate Officer 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.Disposal of proceeds or execution
