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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Haryana - Subsection

Section 92(1) in The Punjab Land Revenue Act, 1887

(1)After the expiration of thirty days from the date of the sale, if such application as is mentioned in the last foregoing section has not been made, or if such application has been made and rejected, the Commissioner shall make an order confirming the sale, and, if such application has been made and allowed, the Commissioner shall make an order setting aside the sale.