Section 58 in The Bengal Land-Revenue Sales Act, 1859
58. State Government may purchase at sale.
- When an estate is put up for sale under this Act for the recovery of arrears of revenue due thereon, if there be no bid, the Collector or other officer as aforesaid may purchase the estate on account of the [State] [Substituted by ALO.] Government for one rupee or if the highest bid be insufficient to cover the said arrears and those subsequently accruing up to the date of sale, the Collector or other officer as aforesaid may take or purchase the estate on account of the [State] [Substituted by ALO.] Government at the highest amount bid; in both which cases the [State] [Substituted by ALO.] Government shall acquire the property subject to the provisions of this [Act.] [As to the management of estates purchased by the Collector, see Bengal Reg. 11 of 1822.]
