Section 95(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where immovable property has been sold under the Code, any person claiming an interest in the property sold at the time of sale may, at any time within thirty days from the date of sale, apply to the Revenue Court to have the sale set aside on his depositing-(a)for payment to the purchaser, a sum equal to five per cent of the purchase money;(b)for payment on account of the arrear, the amount specified in the proclamation of sale as that for the recovery of which the sale was ordered less any amount which may have been paid since the date of the sale on this account; and(c)the cost of the sale.
