Section 343(a) in The U.P. Co-operative Societies Rules, 1968
(a)At any time within thirty days from the date of the sale of an immovable property, the decree-holder or any person entitled to a share in the property or whose interest are affected by the sale, may apply to the Recovery Officer to set aside the sale on the ground of a material irregularity or mistake or fraud in publishing or conducting it:
