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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of West Bengal - Subsection

Section 148(2) in Siliguri Municipal Corporation Act, 1990

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