LexSection 99 — To set aside a sale by a civil or revenue court or a sale for arrears of Government revenue or for any demand recoverabl
Limitation Act, 1963
To set aside a sale by a civil or revenue court or a sale for arrears of Government revenue or for any demand recoverable as such arrears. One year. When the sale is confirmed or would otherwise have become final and conclusive had no such suit been brought.Open in Lexace · Ask the AI about this section