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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttar Pradesh - Subsection

Section 193(1) in U.P. Revenue Code, 2006

(1)At any time within thirty days from the date of sale, the defaulter or the auction purchaser or any other person whose interests are affected by such sale, may apply to the Commissioner to set aside the sale on the ground of any material irregularity or mistake in publishing or conducting it.