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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Tamilnadu - Subsection

Section 156(2) in The Coimbatore City Municipal Corporation Act, 1981

(2)If there is a surplus after such payment, the Commissioner shall, on demand made within six months from the date of sale, make it over to the owner or other person entitled thereto. If no such demand is made, such surplus shall be forfeited to the corporation.