Section 4(8) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999
(8)Where any property is sold as under sub-section (7) the sale proceeds thereof, after deduction of the expenses of such sale and other incidental expenses, if any, relating thereto, shall-(a)Where no order of confiscation is passed; or(b)Where an order passed in appeal so requires, be paid to the lessee or occupier thereof or to the person from whom it is seized.
