Section 67(2) in Bengal Public Demands Recovery Act, 1913
(2)If a certificate-debtor purchases, by himself or through another person, a tenure or holding so sold, the Certificate Officer may, if he thinks fit, on the application of the certificate-holder or any other person interested in the sale, by order, set aside the sale; and the costs of the application and order, and any deficiency of price which may happen on the re-sale, and all expenses attending it, shall be paid by the certificate-debtor.
