Section 490(3) in The Mumbai Municipal Corporation Act, 1888
(3)If the materials are not claimed by the owner thereof, they shall be sold by auction or otherwise disposed of as the Commissioner thinks fit [if perishable forthwith, and if other than perishable,] [These words were inserted by Bombay 19 of 1930, Section 19.] as soon as conveniently may be after one month from the date of their removal, whether the expenses of the removal have in the meantime been paid or not and the proceeds, if any, of the sale or other disposal, shall, after defraying therefrom the costs of the sale or other disposal, and, if necessary, of the removal, be paid to the credit of the municipal fund, and shall be the property of the corporation.
