Section 37A in Telangana Revenue Recovery Act, 1864
37A. [ Application to set aside sale of immovable property on deposit. [Inserted by section 3 of Madras Act I of 1909.]
(1)Any person owning or claiming an interest in immovable property sold under this Act may at any time within thirty days from the date of sale, deposit in the treasury of the taluk in which the immovable property is situated,-(a)a sum equal to five per centum of the purchase money;(b)a sum equal to the arrears of revenue for which the immovable property was sold, together with interest thereon and the expenses of attachment, management and sale and other costs due in respect of such arrears, and may apply to the Collector to set aside the sale.(2)If such deposit and application are made within thirty days from the date of sale, the Collector shall pass an order setting aside the sale, and shall repay to the purchaser the purchase money so far as it has been deposited, together with the five per centum deposited by the applicant:Provided that if more persons than one have made deposit and application under this section, the application of the first depositor to the officer authorized to set aside the sale shall be accepted.(3)If a person applies under section 38 to set aside the sale of immovable property he shall not, unless he withdraws such application, be entitled to make an application under this section.]
