Section 18(4) in Karnataka Lake Conservation and Development Authority Act, 2014
(4)Where any confiscated property is sold, as aforesaid, the proceeds thereof, after deduction of expenses of any such auction or other incidental expenses relating thereto, shall, where the order of confiscation made under sub-section (2), is set aside or annulled by an order under Section 20 or 21 be paid to the owner thereof or to the person from whom it was seized, as may be specified in such order.
