Section 98 in The Himachal Pradesh Land Revenue Act, 1953
98. Refund of purchase money on setting aside of sale.
- Whenever the sale of any property is set aside, the purchaser shall be entitled to receive back his purchase-money within three months of the date of rejection of the sole after which date the purchaser will be entitled to interest at such rate not exceeding three per cent per annum as the Financial Commissioner thinks fit on the money deposited
