171. Application of setting aside sale (Section 193).
(1)An application to set aside an auction sale on the ground of material irregularity or mistake in publishing or conducting it can be made by any person referred to in section 193(1) before the Commissioner within a period of 30 days from the date of such auction.(2)In every such application, the grounds on which the auction sale is sought to be set aside should be clearly specified and all interested persons should be impleaded as parties.(3)If an auction sale is set aside under this rule, the auction purchaser shall be entitled to receive back the amount specified in section 197.
