53. Application to set aside sale on ground of material irregularity, mistake, etc.
(1)At any time within thirty days from the date of the sale of immovable property, application may be made to the Collector to set aside the sale on the ground of some material irregularity or mistake or fraud in publishing or conducting it ; but, except as otherwise hereinafter provided, no sale shall be set aside on the ground of any such irregularity or mistake, unless the applicant proves to the satisfaction of the Collector that he has sustained substantial injury by reason thereof.(2)If the application is allowed, the Collector shall set aside the sale and may direct a fresh sale.
