Section 111 in The West Bengal Co-Operative Societies Act, 1983
111. Application of the proceeds of distraint and sale. -
(1)The proceeds of any distraint and sale under section 110 shall be applied as follows:-(1)First, there shall be paid to the co-operative land development bank or the central co-operative bank or the primary co-operative credit society, as the case may be, at the prescribed rate-(a)the costs of the sale; and(b)the other expenses incurred on account of the distraint.(2)Secondly, there shall be paid to the bank or the co-operative society, as the case may be, the amount for which the distraint was made and there shall be given to the person whose property has been sold a receipt for the amount so paid.(3)Thirdly, the residue, if any, shall be paid to the person whose property has been sold.
