Section 18(7) in Haryana Urban Development Authority Act, 1977
(7)If the material specified in clause (i) of sub-section (6) has not been claimed by the owner within a fortnight of its having been deposited for safe custody by the Estate Officer, or if the owner fails to pay the actual cost of removal or deposit in safe custody, the Estate Officer may have the material sold by auction at the risk of the owner, and the balance of the proceeds of such sale shall after deduction of the expenditure incurred by the Estate Officer be paid to the owner, or if the owner cannot be found, or refuses to accept payment, the balance shall be kept in deposit by the Estate Officer until claimed by the person entitled thereto, and if no claim is made within two years, the Estate Officer may credit the amount to the fund of [Pradhikaran] [Subsections 5, 6 and 7 added by Haryana Act No. 41 of 2008.].Explanation. - For the purposes of this section `movable encroachment' included a seat or settee, and `movable overhanging structure' includes an awning of any materials.]
