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[Cites 0, Cited by 0] [Section 335] [Entire Act]

State of Nagaland - Subsection

Section 335(2) in Nagaland Municipal Act, 2001

(2)Where any property is sold as aforesaid, the sale proceeds thereof after deduction of the expenses incurred in connection with such sale or other incident expenses relating thereto, shall, -
(a)Where no order of confiscation is passed by the Municipality under section 336; or
(b)Where an order passed in appeal, under section 337, so requires;
be paid to the owner thereof or the person from whom it is seized.