Section 128 in Tamil Nadu Co-operative Societies Rules, 1988
128. Application to set aside sale on ground of irregularity or fraud.
(1)At any time within thirty days from the date of the sale of immovable property, the decree-holder or any person entitled to a share in rateable distribution of the assets or whose interests are affected by the sale, may apply to the Registrar to set aside the sale, on the ground of a material irregularity or mistake or fraud in publishing or conducting it:Provided that no sale shall be set aside on the ground aforesaid unless the said Registrar is satisfied that the applicant has sustained substantial injury by reason of such irregularity or mistake or fraud.(2)If the application be allowed, the said Registrar shall set aside the sale and may direct a fresh one.
