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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Jharkhand - Subsection

Section 186(2) in Jharkhand Municipal Act, 2011

(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 Municipal Commissioner or the Executive Officer or a court of competent jurisdiction.