Section 236(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)The charges for removal and storage of the things sold under sub-section (1) shall be paid out of the proceeds of the sale thereof and the balance, if any shall be paid to the owner of the things sold on a claim being made therefore within a period of one year form the date of sale, and if no such claim is made within the said period, shall be credited to the Corporation.
