247. Application to set aside the sale for irregularity etc.
- At any time within thirty days from the date of the sale, an application may be made to the Collector to set aside the sale on the ground of some material irregularity or mistake in publishing or conducting it.But no sale shall be set aside on such ground unless the applicant proves to the satisfaction of the Collector that he has sustained substantial injury be reason of such irregularity or mistake.
