Section 73 — Setting aside sale.

Where immovable property has been sold under this Chapter, the defaulter, or any person owning such property or holding an interest therein, may, at any time, within thirty days of the date of sale or within such further period not exceeding thirty days as the Collector may for sufficient cause allow, apply in the prescribed manner to the Collector to have the sale set aside-- (a) on the ground of some material irregularity or mistake or fraud resulting in substantial loss or injury to him, or (b) on his depositing in the Collectors office the amount of the arrear specified in the proclamation of sale, the cost of the sale and for payment to the purchaser, a sum equal to 5 per cent. of the purchase money.

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