Section 52(2) in Kerala Revenue Recovery Act, 1968
(2)If such deposit and application are made within thirty days from the date of the sale, the Collector shall pass an order setting aside the sale, and shall repay to the purchaser the purchase money so far as it has been deposited, together with the five per cent deposited by the applicant :Provided that if more persons than one have made deposit and application under this section, the application of the first depositor shall be accepted.
