Section 176(1) in Karnataka Land Revenue Act, 1964
(1)Where immovable property has been sold under this Chapter, the defaulter, or any person owning such property or holding an interest therein, may at any time within ninety days of the date of sale apply in the prescribed manner to the Deputy Commissioner to have the sale set aside,-(a)on the ground of some material irregularity or mistake or fraud resulting in loss or injury to him, or(b)on his depositing in the Deputy Commissioner's office the amount of the arrear specified in the proclamation of sale, the cost of the sale and for payment to the purchaser, a sum equal to five per centum of the purchase money.
