192. Application to set aside sale on deposit of arrears.
(1)Any person whose holding or other immovable property has been sold under this Chapter-may, at any time within thirty days from the date of sale, apply to the Collector for setting aside the sale, on his depositing, in the office of the Collector or at the district treasury or sub-treasury -(a)for payment to the purchaser, a sum equal to [one [per cent] [Substituted 'five per cent' by U.P. Act No. 4 of 2016, dated 11.3.2016.] of the purchase money; and(b)for payment on account of the arrear, the amount specified in the sale proclamation, less any amount which may, since the date of such proclamation have been paid on account;(c)The cost of the processes of sale including the collection charges, if any.(2)If the amount has been deposited in accordance with sub-section (1) the Collector shall set aside the sale.(3)Where a person has applied for setting aside the sale under this section, he shall not be entitled to make or prosecute an application under Section 193.
