Section 26A(8) in U.P. Urban Planning and Development Act, 1973
(8)Where any property is sold as aforesaid, the sale proceeds, after deducting the expenses, if any, of such sale and other incidental expenses relating thereto, shall,(a)where no order of confiscation is ultimately passed by the Authority, or(b)where an order passed in appeal so requires, be paid to the owner thereof or the person from whom it is seized or attached.
