If the Collector or other officer as aforesaid shall consider the claim or objection to be established, and that the sale or other disposition of the land should not take place, he shall stop the sale or other disposition of the land: but such sale or other disposition of the land may afterwards be proceeded with, if, on an order issued by the Local Government to try to claim or objection, as provided in section VI of this Act, the claimant or objector shall fail to establish the same.Open in Lexace · Ask the AI about this section
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