Section 35 in The Bengal Land-Revenue Sales Act, 1859
35. If sale annulled, purchase-money, to be refunded.
- In the event of a sale being annulled by a final decree of a Court of Justice, and the former proprietor being restored to possession, the purchase-money shall be refunded to the purchaser by [State] [Substituted by Act 1 of 1903.] Government, together with interest at the highest rate of the current public securities.
