(1)A purchaser having power to annul an encumbrance under any of the foregoing Sections, or under the Bihar and Orissa Public Demands Recovery Act, 1914 (Bihar and Orissa Act IV of 1914), and desiring to annul the same may, within one year from the date of the sale or the date on which he first has notice of the encumbrance, whichever is later, present to the Collector an application, in writing, requesting him to serve on the encumbrancer a notice declaring that the encumbrance is annulled.
