Section 30 in The Orissa Public Demands Recovery Act, 1962
30. Sale when to become absolute or be set aside.
(1)Where no application is made under Section 27, 28 and 29 or where such an application is made and disallowed, the Certificate Officer shall make an order confirming the sale, and thereupon the sale shall, subject to the provisions of Subsection (2) of Section 28, become absolute.(2)Where such an application is made and allowed, and where in the case of an application under Section 27, the deposit required by that section is made within thirty days from the date of the sale, the Certificate officer shall made an order setting aside the sale :Provided that no order shall be made unless notice of the application has been given to all persons affected thereby.Disposal of proceeds of execution
