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[Cites 0, Cited by 0] [Section 239] [Entire Act]

Union of India - Subsection

Section 239(7) in The Cantonments Act, 2006

(7)The charges for removal and storage and sale of things sold under sub-section (6) shall be paid out of the proceeds of the sale thereof and the balance, if any, shall be paid to the owner of the things sold on a claim being made therefor within a period of one year from the date of sale and if no such claim is made within the said period, shall be credited to the cantonment fund.