Section 260(5) in Rajasthan Municipalities Act, 2009
(5)In case the materials of a building are sold, the sale proceeds shall be applied in the first instance towards defraying any expenses incurred by the Municipality in taking down the building and in the removal and sale of the materials thereof and all such expenses not thereby defrayed shall be recoverable in same manner as an amount claimed on account of any tax recoverable under this Act:Provided that if there shall remain any surplus amount after defraying such expenses, the same shall be payable on application made within six months from the date of sale, to the owner or persons interested.
