Section 96(2) in The Himachal Pradesh Land Revenue Act, 1953
(2)But a sale shall not be set aside on that ground unless the applicant proves to the satisfaction of the Commissioner [* * * *] [Words or the Financial Commissioner if there is no Commissioner 'added by Act 11 of 1956, deleted by section 6 of Act 21 of 1976.] that he has sustained substantial injury by reason of the irregularity or mistake.
