Section 151 in The Goa, Daman And Diu Land Revenue Code, 1968
151. Application to set aside sale by person owning or holding interest in property.
(1)Where immovable property has been sold under this Code, any person either owning such property or holding an interest therein by virtue of a title acquired before such sale may, at any time within thirty days from the date of sale, apply to the Collector to have the sale set aside on his depositing:-(a)for payment to the purchaser a sum equal to five per cent. of the purchase money;(b)for payment on account of the arrear, the amounts specified in the proclamation of sale as that for the recovery of which the sale was ordered, less any amount which may have been paid since the date of sale on that account; and(c)the cost of the sale.(2)If such deposit is made within thirty days from the date of sale, the Collector shall pass an order setting aside the sale.
