Section 16(4) in The Karnataka Tank Conservation and Development Authority Act, 2014
(4)where any confiscated property is sold, as aforesaid, the proceeds thereof, after deduction of expenses of any such auction or other incidental expenses relating thereto, shall, where the order of confiscation made under sub-section (2), is set aside or annulled by an order under Section 17 or 18 be paid to the owner thereof or to the person from whom it was seized, as may by specified in such order.
