Section 35 in The Bengal Land-Revenue Sales Act, 1859
35. If sale annulled, purchase-money to be refunded.
- In the event of a sale being annulled by a final decree of a Court of Justice, and the former proprietor being restored to possession, the purchase-money shall be refunded to the purchaser by [the State Government] [Words 'the Provincial Government' substituted for the words 'the Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the word 'State' subsequently substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], together with interest at the highest rate of the current public securities.
