(1)Rules 89 and 90 of Order XXI in Schedule I to the Code of Civil Procedure, 1908, shall not apply in cases where a tenancy has been sold for arrears of rent due thereon, but in such cases the judgement-debtor, or any person whose interests are affected by the sale may, at any time within thirty days from the date of the sale, apply to the Court to set aside the sale, on his depositing-(a)for payment to the decree-holder, amount recoverable under the decree up to the date when the deposit is made, with costs ;(b)for payment to the auction purchaser, as penalty a sum equal to five per cent of the purchaser money, but not less than one rupee.
