- If on the expiration of 30 days from the date of sale of any immovable property or of further period, if any, allowed under section 68, no application has been made for setting aside the sale, or if any such application has been made but rejected, the Collector or the Settlement Officer or the Assistant Settlement Officer shall make an order confirming the sale unless, for reasons to be recorded, the Collector or Competent Authority sets aside the sale notwithstanding that no application has been made.
