Section 2 in The Bengal Land-Revenue Sales Act, 1868
2. Appeals against sales.
- It shall be lawful for the Commissioner of Revenue to receive an appeal against any sale made under this Act or the said Act 11 of 1859, [* * * *] [The words 'not being a sale made under and by virtue of, any execution issued upon a certificate made as hereinafter is provided', repealed by Bengal Act 7 of 1880.] so that such appeal be preferred to such Commissioner on or before the sixtieth day from the day of sale, reckoning as in Section 23 of the said Act 11 of 1859, or be presented to the Collector or other officer duly authorized to hold sales under the said Act for transmission to the Commissioner on or before the forty-fifth day from the day of sale, reckoning as aforesaid, and not otherwise;and the Commissioner shall be competent, in every case of appeal so preferred, to annul any sale of an estate or share of an estate made under this Act or Act 11 of 1859, which shall appear to him not to have been conducted according to the provisions of the said Acts, awarding at the same time to the purchaser a payment from the proprietor of compensation for his loss, if the sale shall have been occasioned by neglect of the proprietor, such compensation not to exceed the interest at the highest rate of the current Government securities on the amount of deposit or balance of purchase-money during the period of its being retained in the Collector's Office;and the order of the Commissioner shall in such cases be final.
