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[Cites 0, Cited by 0] [Section 514] [Entire Act]

State of Uttar Pradesh - Subsection

Section 514(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The surplus, if any, shall be forthwith credited to the Corporation Fund, but if the same be claimed by written application to the Municipal Commissioner within six months from the date of the sale, a refund thereof shall be made to the defaulter and any surplus not claimed within six months as aforesaid shall be the property of the Corporation.