Section 99 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
99. Sale When to become absolute or be set aside.
- On the expiry of thirty days from the date of sale, if no application has been made under rule 95, 96 or 97 or if such application has been made and rejected, the Revenue Court shall pass an order confirming the sale:Provided that, if the Collector ha.s reason to think that the sale ought to be set aside -(i)notwithstanding that no such application has been made; or(ii)on grounds other than those alleged in any application which has been made and rejected; or(iii)notwithstanding that a period of thirty days from the date of sale has expired; he may, after recording his reasons in writing, set aside the sale at any time before the order confirming the sale is passed by such Revenue Court.
