Section 46(b) in Jammu and Kashmir Co-operative Societies Rules, 2001
(b)for the payment to the decree holder the amount of arrears specified in the proclamation of sale together with interest thereon and the expenses of attachment if any,-(i)if such payments are made within thirty days from the date of sale, the sale officer shall pass an order setting aside the sale and shall repay to the highest bidder, the purchase money together with 5% additional sum.(ii)Provided that if more than one person has made the highest bid the offer of the first depositor to set aside the sale shall be accepted.
