Section 26 in The Bengal Land-Revenue Sales Act, 1859
26. Annulment of sale in special cases.
- It shall be competent to the Commissioner of Revenue, on the ground of hardship or injustice, to suspend the passing of final orders, in any case of appeal from a sale, and to represent the case to the Board of [Revenue] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.], who [* * * *] [The words 'if they see cause may recommend to the Local Government to annual the sale: and the Local Government in any such case' repealed by Act 4 of 1914.] may annul the sale and cause the estate or share of an estate to be restored to the proprietor on such conditions as may appear equitable and proper.
