(1)When a ryot's holding or part thereof is sold for an arrear due thereon, the defaulting ryot, or any person having a right or interest therein affected by the sale, may apply to the Collector to have the sale set aside on his depositing with that officer -(a)for payment to the Government the amount deducted for poundage under clause (a) of sub-section (1) of section 127;(b)for payment to the landholder, the amount specified in the proclamation of sale as that for the recovery of which the sale was ordered, together with subsequent costs, if any, incurred by the landholder in bringing the holding to sale, and including, where the landholder is the purchaser, the amount paid by him for poundage under clause (b) of sub-section (1) of section 127 less any amount which may, since the date of the proclamation of sale, have been received by the landholder; and(c)for payment to the purchaser, a sum equal to five per centum of the purchase money.
