Section 72(13) in The Punjab Co-operative Societies Rules, 1963
(13)(i)Where immovable property has been sold by the Sale Officer, any person, either owing such property or holding an interest therein by virtue of a title acquired before such sale may apply to have the sale set aside on his depositing with the Recovery Officer.(a)for payment to the purchaser a sum equal to five per cent of the purchase money, and(b)for payment to the decree-holder, the amount of arrears specified in the proclamation of sale[or the recovery of which the sale was ordered together with interest thereon and the expenses of attachment, of any, and sale and other costs due in respect of such amount less amount which may since the date of such amount proclamation have been received by decree- holder.] [ Words omitted by Punjab Government Gazette Notification dated 18.2.86 (Section 15 (d)(i)](ii)If such deposit and [application are made within thirty days from the date of sale, the Recovery Officer shall pass an order setting aside the sale and shall repay to the purchaser] [Words omitted by Punjab Government Gazette Notification dated 18.2.86 [(Section 15 (d)(ii)]] the purchase money so [(Section 15 (d)(ii)] [Words substituted by Punjab Government Gazette Notification dated 18.2.86] far deposited together with the five per cent deposited by the applicant.Provided that if more persons than one have made deposits and applications under this sub-rule, the application of the first depositor to the officer authorised to set aside the sale shall be accepted.(iii)If a person applied under sub-rule (14) to set aside the sale of immovable property, he shall not be entitled to make an application under this sub-rule.
