Section 424(3) in The Delhi Municipal Corporation Act, 1957
(3)If within one month of such seizure the owner of the animal, carcass or flesh face to appear and prove his claim to the satisfaction of the Commissioner or if the owner is convicted of an offence under this Act in respect of such animal, carcass or flesh, the proceeds of any sale under sub-section (1) shall vest in [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)]
