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Judgment
4 paragraphs · 80 words
1.
There is no provision in Act II of 1864 which enables a Collector to revive a sale which he has once cancelled. In the present case the Head
Assistant Collector cancelled the sale on the 2nd November 1883. He had no power to revive the sale nearly a year afterwards as he purports to
have done. The issue of the certificate was, therefore, ineffectual to create any title in the plaintiff.
2.
We dismiss this second appeal with costs.