(5)The surplus, if any, of the sale-proceeds shall be credited to the cantonment fund, and shall, on application made to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] within one year after the sale, be paid to the person in whose possession the property was at the time of seizure, and, if no such application is made, shall be the property of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].
