Section 34 — Effects of annulment by decree of Court of sales under this Act.

If a sale made under this Act be annulled by a final decree of a Civil Court application for the execution of such decree shall be made within six months after the date thereof, otherwise the party in whose favor such decree was passed shall lose all benefit therefrom. And no order for restoring such decreeholder to possession shall be passed until any amount of surplus purchase money that may have been paid away by order of a Civil Court be repaid by him, with interest at the highest rate of the current Government Securities. And if such party shall neglect to pay any amount so recoverable, within six months from the date of such final decree, he shall lose all benefit therefrom.

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