Section 61 in The Orissa Motor Vehicles Taxation Act, 1975
61. Confirmation of sale - (1) Where no application is made for setting aside the sale under the foregoing rules or where such an application is made and disallowed by the Tax Recovery Officer, he shall, if the full amount of the purchase money has been paid, make an order confirming the sale; and thereupon, the sale shall become absolute.
(2)Where such application is made and allowed and where, in the case of an application made to set aside the sale on deposit of the amount and penalty and charges, the deposit is made within thirty days from the date of the sale, the Tax Recovery Officer shall make an order setting aside the sale ;Provided that no order shall be made unless notice of the application has been given to the persons affected thereby.
