Section 97(1) in The Himachal Pradesh Land Revenue Act, 1953
(1)After the expiration of thirty days from the date of the sale, if such an application as is mentioned in the last foregoing section has not been made, or if such application has been made and rejected, the Commissioner [* * * *] [Words or the Financial Commissioner if there is no Commissioner 'added by Act 11 of 1956, deleted by section 6 of Act 21 of 1976.] shall make an order confirming the sale, and if such application has been made and allowed, the Commissioner [* * * *] [Words or the Financial Commissioner if there is no Commissioner 'added by Act 11 of 1956, deleted by section 6 of Act 21 of 1976.] shall make an order setting aside the sale.
