Section 21 in Tripura Public Demand Recovery Act, 2000
21. Setting aside of sale.
- When immovable property has been sold, the defaulter or any person owning such property or holding an interest therein, may, at any time, within 30 days of the date of sale or within such further period not exceeding 15 days as the Certificate Officer may for sufficient cause allow, apply in the prescribed manner to the Certificate Officer to have the sale set-aside -(a)on the ground the some material irregularity or mistake or fraud resulted in substantial loss or injury to him, and(b)on his depositing to the Certificate Officer the amount of the arrear specified in the proclamation for sale, the cost of sale and for payment to the purchaser, a sum equal to 5% of the purchase money.
