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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Gujarat - Subsection

Section 127(5) in The Gujarat Municipalities Act, 1963

(5)Surplus how dealt with. - The surplus if any of the sale proceeds shall be credited, to the municipal fund, and may on application made to the Chief Officer in writing within three years next after the sale, be paid to the person in whose possession the property was, when seized, and if no such application is made, shall be the property of the municipality.