Section 127(1) in Tamil Nadu Co-operative Societies Rules, 1988
(1)Where immovable property has been sold by the Sale Officer, any person either owning 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 Registrar,-(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 as that for the recovery of which the sale ordered together with interest thereon and the expenses of attachment, if any, and sale and other costs due in respect of such amount less any amount which may, since the date of such proclamation have been received by such decree-holder.
