Section 58 in The Bengal Land-Revenue Sales Act, 1859
58. Government may purchase at sale.
- When an estate is put up for sale under this Act for the recovery of arrears of revenue due thereon if there be no bid,the Collector or other officer as aforesaid may purchase the estate on account of the [State Government] [Words 'Provincial Government' substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] for one rupee, or if the highest bid be insufficient to cover the said arrears and those subsequently accruing up to the date of sale, the Collector or other officer as aforesaid may take or purchase the estate on account of the [State Government] [Words 'Provincial Government' substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] at the highest amount of bid; in both which cases the [State Government] [Words 'Provincial Government' substituted for the word 'Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] shall acquire the property subject to the provisions of this Act.
