Section 29 in The Orissa Public Demands Recovery Act, 1962
29. Application to set aside sale on the ground that certificate-debtor had no saleable interest or that property did not exist.
- The purchaser, at any sale of immovable property in execution of a certificate may, at any time within sixty days from the date of the sale, apply to Certificate Officer to set aside the sale on the ground that the certificate-debtor had no saleable interest in the property sold, or that the property did not exist at the time of the sale, or that the purchaser has suffered substantial injury owing to any mis-description in the sale proclamation of the interest of the certificate-debtor in the property sold.
