Section 27 in The Orissa Public Demands Recovery Act, 1962
27. Application to set aside sale of immovable property on deposit.
(1)Where immovable property has been sold in execution of a certificate, the certificate-debtor 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 Certificate Officer to set aside the sale, on his depositing -(a)for payment to the certificate-holder, the amount specified in the proclamation of sale for the recovery of which the sale was ordered, with interest thereon at the rate of six and a quarter per centum per annum, calculated from the date of the sale of the date when the deposit is made;(b)for payment to the purchaser, as penalty, as sum equal to five per cent of the purchaser money but not less than on rupee; and(c)for payment to the Collector (where the certificate is for a public demand payable to the Collector), such outstanding charges due to Government under any law for the time being in force as the Collector certifies to be payable by the certificate-debtor.(2)Where a person makes an application under Section 28 for setting aside the sale of his immovable property, he shall not, unless he withdraws that application, be entitled to make or prosecute an application under this section.
