Section 31 in Bihar and Orissa Public Demands Recovery Act, 1914
31. Sale when to become absolute or be set aside.
(1)Where no application is made under Section 28, Section 29 or Section 30, or where such an application is made and disallowed, the Certificate Officer shall make an order confirming the sale and thereupon the sale shall subject to the provisions of sub-section (2) of Section 29 become absolute.(2)Where such an application is made and allowed, and where in the case of an application under Section 28, the deposit required by that Section is made within thirty days from the date of the sale, the Certificate 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 all persons affected thereby.
