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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Bihar - Subsection

Section 160(2) in The Bihar Municipal Act, 2007

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