Section 72 in Arunachal Pradesh (Land Settlement and Records) Act, 2000
72. Confirmation of sale.
- If, on the expiration of thirty days from the date of sale of any immoveable property or of the further period, if any allowed under Section 71, no application has been made and rejected, the Deputy Commissioner shall make an order confirming the sale unless, for reasons to be recorded, the Deputy Commissioner sets aside the sale notwithstanding that no application therefore has been made.
