Section 36(3) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(3)In case the Housing Commissioner causes any buildings to be demolished under sub-section (1) the expenses incurred on the demolition shall be deemed to have been reimbursed in full from the sale proceeds, if any, of the materials thereof. The balance, if any, of the sale proceeds of the materials, after deducting the expenses incurred on the demolition of the building and on the sale of the materials, to be determined by the Housing Commissioner, shall be paid to the owners :Provided that if the owner desires to remove the materials or any portion thereof before the sale he. may remove the same after payment to the Housing Commissioner of the entire expenses incurred on the demolition within such time as may be allowed.
