Section 510(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The surplus, if any, shall be forthwith credited to the Corporation Fund, notice of such credit being given at the same time to the person from whose possession the property was taken; but if the same be claimed by written application made to the Municipal Commissioner within one year from the date of the notice, a refund thereof shall be made to such person. Any sum not claimed within one year from the date of such notice shall be the property of the Corporation.
