Section 77(1) in Haryana Co-operative Societies Act, 1984
(1)When a mortgaged property has been sold under this Chapter, the mortgagor or any person having a right or interest therein affected by the sale, may, at any time within thirty days from the date of sale, apply to the society, to have the sale set aside on his depositing at the office of the society -(a)for payment of the said society, the amount specified in the proclamation of sale together with subsequent interest and the costs, if any, incurred by the society in bringing the property to sale; and(b)for payment to the purchaser, a sum equal to two per cent of the purchase money.
