Section 95(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)If such deposit is made within thirty days from the date of the sale the Revenue Court shall pass an order setting aside the sale:Provided that, if a person applies under rule 96 to have such sale set aside, he shall not be entitled to make an application under this rule.
