Section 210 in Maharashtra Land Revenue Code, 1966
210. Application to set aside sale by person owning to the holding interest in property.
(1)Where immovable property has been sold under this Code, any person either owning such property or holding an interest therein by virtue of a title acquired before such sale may, at any time within thirty days from the date of sale, apply to the Collector to have the sale set aside on his depositing-(a)for payment to the purchaser a sum equal to five per cent of the purchase-money;(b)for payment on account of the arrear, the amounts specified in the proclamation of sale as that for the recovery of which the sale was ordered, less any amount which may have been paid since the date of sale on that account; and(c)the cost of the sale:[Provided that, such application may be made by any such person belonging to a Scheduled Tribe within one hundred and eighty days from the date of sale.] [This proviso was added by Maharashtra 35 of 1974, section 8(1).](2)If such deposit is made within thirty days [or, as the case may be, one hundred and eighty days] [These words were inserted, by Maharashtra 35 of 1974, section 8(2).] from the date of sale, the Collector shall pass an order setting aside the sale.
