246. Application to set aside sale on deposit of arrear.
- Any person whose land or other immovable property has been sold under this Act may, at any time within thirty days from the date of sale, apply to have the sale set aside on his depositing in the Collector's office (a)for payment to the purchaser a sum equal to five per cent of the purchase-money; and(b)for payment, on account of the arrear, the amount specified in the proclamation of sale as that for the recovery of which the sale was ordered, less any amount which may, since the date of such proclamation of sale, have been paid on that account; and(c)the cost of the sale.If such deposit is made within the thirty days, the Collector shall pass an order setting aside the sale :Provided that, if a person applies under section 247 to set aside such sale, he shall not be entitled to make an application under this section :Provided also that if the land has been sold free of encumbrances under section 236, the encumbrances shall be revived as soon as the sale is set aside under this section.
