Section 9 in Rules for the Sale of Surplus Rural Properties
9. Complaints.
Where a person desires that the sale of any property should not be approved under Rule 5(i)(2) or Rule 6(c)(2) or Rule 7(h) because of any alleged irregularity or fraud in the conduct of the sale (including the case of a sale by public auction in the notice of the sale) or on the ground of any transferee not being eligible to purchase the land in his occupation at fixed price, he may make an application to that effect to the High Court or any other officer authorised by him in this behalf to approve the acceptance of the bid or tender, as the case may be :Provided that every such application for setting aside a sale shall be made :a. Within 10 days of the said auction or order of the Tehsildar/Naib Tehsildar, (Sales) under Rule 7(a).b. If the objection relates to a sale by auction, the applicant shall deposit a sum equivalent to the highest bid plus 20% as earnest money and undertake to buy the property at this enhanced value, if as a result of re-auction the property does not fetch a price higher than the enhanced value referred to above.c. Objections against auctions, restricted to the members of scheduled castes, should be entertained from Harijans without insisting on deposit of challenge money.d. On the receipt of such an application accompanied by the deposit, the sale shall not be approved till after a decision has been made in the application.e. If after consideration of the facts alleged; the Officer to whom the application is made, is satisfied that any material irregularity or fraud has been committed in the publication or the conduct of the sale, or the transfer, he may withhold approval and make an order that the property be re-auctioned or re-sold that the property be re-auctioned or re-sold by inviting fresh tenders or pass such other order as may be appropriate.
