Section 125(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)The surplus, if any, remaining after the application of the sale proceeds under the sub-section (1) shall, immediately after the sale of the property be credited to the Corporation Fund and notice of such credit shall be given at the same time to the person whose property has been sold or his legal representatives and if the same, is claimed by written application to the Commissioner within one year from the date of notice a refund thereof shall be made to such person or his representative.
