320. Sale of materials of houses, etc., pulled down.
- The materials of anything which shall have been pulled down or removed under the provisions of Section 310 may be sold by the Board, and the proceeds of such sale may be applied, so far as the same will extend, to the payment of the expenses incurred.The surplus sale proceeds, any shall be credited to the municipal fund and may be paid on demand to any person who establishes his right to the satisfaction of the Board or in a Court of competent jurisdiction.Appeals
