Section 27(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)The Registrar may set aside a sale on the application of [the person creating or executing the gehan, mortgage or hypothecation] [Substituted for 'mortgagor' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1937.] or any other person interested in of [the property to which the gehan, mortgagor hypothecation relates] [Substituted for 'mortgaged property' vide H.P. Act No. 16 of 1987 w.e.f. 16-11-1937], presented to him within 30 days of the sale, if in his opinion there has been an illegality or material irregularity in conducting the sale.
