Section 24 in The Bengal Public Demands Recovery Act, 1913
24. Application to set aside sale on ground that certificate debtor had no saleable interest or that property did not exist.
- The purchaser at any sale of immovable property in execution of a certificate may, at any time within sixty days from the date of sale, apply to the Certificate Officer to set aside the sale on the ground that the certificate debtor had no saleable interest in the property sold or that the property did not exist at the time of the sale.
