Section 34 in The Bengal Land-Revenue Sales Act, 1859
34. Effects of annulment of sales by decree of Court.
- If a sale made under this Act be annulled by a final decree of Civil Court, application for the execution of such decree shall be made within six months after the date thereof; otherwise the party in whose favour such decree was passed shall lose all benefit there form.And no order for restoring such decree-holder to possession shall be passed until any amount of surplus purchase-money that may have been paid away by order of a Civil Court he repaid by him, with interest at the highest rate of the current Government securities.And, if such party shall neglect to pay any amount so recoverable within six months from the date of such final decree, he shall lose all benefit therefrom.
