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[Cites 0, Cited by 0] [Section 194] [Entire Act]

State of Nagaland - Subsection

Section 194(2) in Nagaland Municipal Act, 2001

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