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[Cites 0, Cited by 0] [Section 163] [Entire Act]

State of West Bengal - Subsection

Section 163(2) in West Bengal Municipal Act, 1993

(2)After deducting the amount due to the Municipality as aforesaid, the surplus sale proceeds, if any, shall be credited to the Municipal Fund and may be paid, on demand, to any person who establishes his right thereto to the satisfaction of the Chairman or a court of competent jurisdiction.