Section 32 in The Bengal Land-Revenue Sales Act, 1859
32. Notification of annulment of sale.
- The annulment by a Commissioner or by [Board of Revenue] [Words substituted for the word 'Government' by Act 4 of 1914.] of a sale made under this Act shall be publicly notified by the Collector or other officer as aforesaid, in the same manner as the becoming final and conclusive of sales is required to be notified by section 28 of this Act; and the amount of deposit and balance of purchase-money shall be forthwith returned to the purchaser with interest thereon at the highest rates of the current public securities : which shall be paid by [the State Government] [Words 'the Provincial Government' substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], unless the proprietor shall have become liable for the same under the provisions of [section 2 of the Bengal Land-revenue Sales Act, 1868,] [Words and figures substituted for the word and figures 'section 25' by Act 1 of 1903.] or section 26 of this Act.
