Section 37A in The Bengal Land-Revenue Sales Act, 1859
37A. [ Application for setting aside sale] [Sections 37A & 37B inserted by Bengal Act 7 of 1942.]. - Where any estate or share of an estate has been sold under this Act, the defaulting holder of the estate or of a share thereof or any person who holds an interest therein by virtue of a title acquired before such sale or any person whose interests are affected by the sale may, at any time within thirty days from the date of the sale, apply to the Collector to have the sale set aside on his depositing with the Collector-
(a)for payment to the purchaser, a sum equal to three per cent, of the purchase-money but not less than one rupee; and(b)for payment to the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, a sum equal to the amount specified in the notification of sale as that for the recovery of which the sale was ordered together with such costs, if any, as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may have incurred subsequent to the issue of such notification of sale.
