170. Application for setting aside sale (Section 192).
(1)Where any holding or other immovable property belonging to or held by any person has been sold under Chapter XII of the Code, then such person may apply to the Collector within a period of 30 days from the date of sale for setting aside such sale under section 192 along with a prayer for making necessary deposits.(2)The applicant may deposit the amounts specified in clauses (a) to (c) of section 192(1) within a period of seven days from the date of application under sub-rule (1).(3)If the amount is deposited in accordance with sub-rule (2), the Collector shall set aside the sale, and shall also direct for the refund of the purchase money in terms of section 197.
