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[Cites 0, Cited by 0] [Section 488A] [Entire Act]

State of Maharashtra - Subsection

Section 488A(3) in The Mumbai Municipal Corporation Act, 1888

(3)Where property is sold under sub-section (2) the sale proceeds shall, after deducting the expenses of sale, be paid to such person or persons as may appear to the Commissioner to be entitled to the same.]Enforcement of orders to execute works, etc.