(2)Where in a sale of immovable property made under this Chapter, the amount of purchase money -(a)exceeds rupees fifty lakh; or(b)[is less than the reserve price or the amount of arrears specified in the sale proclamation] [Substituted 'is less than the amount of arrears specified in the sale proclamation' by U.P. Act No. 4 of 2016, dated 11.3.2016.], then the Collector shall report the matter to the Commissioner, who may confirm the sale or may pass such order as he thinks fit.
