- At any time after 30 days from the date of an auction sale relating to an immovable property, the Collector may confirm such sale under section 194, if the following conditions are fulfilled:-(a)That no application for setting aside a sale under section 192 or section 193 was made within a period of 30 days from the date of such sale;(b)That such an application was made but has been rejected by the Collector or the Commissioner, as the case may be;(c)That the property belonging to Scheduled Caste or Scheduled Tribe was sold by public auction and no application under section 191 was made, within a period of 30 days, from the date of such sale;(d)That the amount of purchase money does not exceed 50 lakh rupees;(e)That the amount of purchase money is equal to or is more than the reserve price or the amount of arrears specified in the sale proclamation;(f)That the provisions of section 195 do not apply to the auction sale in question.
