Section 19(2) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(2)Where any property is sold under sub-section (1), the sale proceeds thereof shall, after deducting the expenses of the sale and the amount, if any, due to the Competent Authority on account of arrears of license fee or compensation or costs, be paid to such person as may appear to the Competent Authority to be entitled to the same.
