Section 27 in The Bengal Land-Revenue Sales Act, 1859
27. Sales when final.
- All sales of which the purchase-money has been paid up as prescribed in section 23 of this Act, and against which no appeal shall have been preferred [or in respect of which no application under section 37A has been made or in respect of which no appeal under sub-section (3) of section 37B has been preferred] [Words, figures and letter inserted by Bengal Act 7 of 1942.], shall be final and conclusive at noon of the [sixtieth] [Words 'sixtieth' and 'sixty' substituted for the words 'thirtieth' and 'thirty' respectively, by Bengal Act 7 of 1868.] day from the day of sale, reckoning the said day of sale as the first of the said [sixty] [Words 'sixtieth' and 'sixty' substituted for the words 'thirtieth' and 'thirty' respectively, by Bengal Act 7 of 1868.] days.And sales against which an appeal may have been preferred and dismissed by the Commissioner [or in respect of which an application under section 37A may have been made or an appeal under sub-section (3) of section 37B may have been preferred and such application or appeal has been dismissed] [Words inserted by Bengal Act 7 of 1942.] shall be final and conclusive from the date of such dismissal, if more than [sixty] [Words 'sixtieth' and 'sixty' substituted for the words 'thirtieth' and 'thirty' respectively, by Bengal Act 7 of 1868.] days from the day of sale, or if less, then at noon of the [sixtieth] [Words 'sixtieth' and 'sixty' substituted for the words 'thirtieth' and 'thirty' respectively, by Bengal Act 7 of 1868.] day as above provided.
