(2)If such deposit is made, the Collector shall pass an order setting aside the sale, and directing repayment of the purchase-money and the five per centum to the purchaser:Provided that where the landholder is the purchaser, only the five per centum and the balance of the purchase-money after deducting the amount which he sets off under sub-section (2) of section 120-A shall be directed to be repaid to him as purchaser.]
