Section 390B in Chennai City Municipal Corporation Act, 1919
390B. [ Procedure in dealing with surplus sale proceeds. [Inserted by section 201 by Act 36 of 2008.]
- If any property, movable or immovable, is sold under the provisions of this Act, and if there is a surplus after the sum due to the corporation and the costs have been deducted from the sale-proceeds, such surplus shall, if the owner of the property sold claims it within one year from the date of the sale, be' paid to him by the commissioner, but if no such claim is preferred within such time, the said surplus shall be credited to the municipal fund and no suit shall lie for the recovery of any sum so credited.]Provisions Regarding Municipal Prosecutions
