Section 92(8) in The Rajasthan Urban Improvement Act, 1959
(8)Where any property is sold, as aforesaid, the sale proceed thereof after deduction of the expenses of any sale or other incidental expenses relating thereto, shall-(a)Where no order of Confiscation is ultimately passed by the Trust; or(b)where an order passed in appeal so requires,be paid to the owner thereof or the person from whom it is seized.
