Section 191I in West Bengal Co-operative Societies Rules, 2011
191I. Application to set aside a sale.
When a property has been sold under the provisions of this chapter, the mortgagor or any person interested may within a period of thirty days from the date of the sale apply to the board of the bank or the society, as the case may be, to have the sale set aside, upon his depositing with the bank or the society, as the case may be(a)the amount specified in the proclamation of sale together with the subsequent interest and costs, if any, incurred in bringing the property to sale; and(b)a sum equal to ten per centof the purchase money for payment to the purchaser as compensation.
