Section 38(3) in Andhra Pradesh Revenue Recovery Act, 1864
(3)Order confirming or setting aside sale: On the expiration of thirty days from the date of the sale, [if no application to have the sale set aside is made under Section 37-A or under Clause (1) of this section] [Substituted for the words "in no such application is made" by Madras Act 1 of 1906. ] or if such application has been made and rejected, the Collector shall make an order confirming the sale provided that, if he shall have reason to think that the sale sought to be set aside notwithstanding that no such application has been made or on ground other than those alleged in any application which has been made and rejected, he may, after recording his reason in writing set aside the sale.
