Section 67(2) in The 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.
