29. Sale-proceeds under Section 205(2); how to be dealt with.
- An officer executing a warrant for the sale of movable property under Sections 199 to 204 of the Act shall, subject to any special order of the Deputy Commissioner who issued the warrant, remit the surplus sale-proceeds, after deducting the cost referred to in sub-section (1) of Section 205, to the Deputy Commissioner who issued the warrant or in his absence, to the Deputy Commissioner of the District.
