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[Cites 0, Cited by 0] [Section 260] [Entire Act]

State of Odisha - Subsection

Section 260(2) in The Orissa Municipal Corporation Act, 2003

(2)After deducting the amount due to the Corporation as aforesaid, the surplus sale proceeds, if any, shall be credited to the Corporation Fund and may be paid, on demand, to any person who establishes his right thereto the satisfaction of the Commissioner or a Court of competent jurisdiction.