Section 326(2) in The Delhi Municipal Corporation Act, 1957
(2)The charges for removal and storage of the thing sold under sub-section (1) shall be paid out of the proceeds of the sale thereof and the balance, if any, shall be paid to the owner of the thing sold on a claim being made therefor within a period of one year from the date of sale, and if no such claim is made within the said period, shall be credited to the Municipal Fund.Naming and numbering of streets and numbering of buildings
