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[Cites 0, Cited by 0] [Section 285B] [Entire Act]

State of Tamilnadu - Subsection

Section 285B(5) in Chennai City Municipal Corporation Act, 1919

(5)If, after making the payments referred to in sub-section (4), there is any surplus sale proceeds or any property remaining unsold, the same shall be paid or delivered to the owner or other person entitled thereto.