- Every such sale shall be stopped, if the landholder withdraws his application for sale or if before the lot is knocked down, the amount mentioned in the proclamation, and [the expenses and the costs of the sale] [Substituted for the words 'costs of the sale' by section 69 by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] are tendered to the selling officer, or proof is given to his satisfaction that such amount has been paid to the Collector. [The selling officer shall receive the amount tendered and transmit the same forthwith to the Collector] [This sentence was added by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
