(3)The surplus of the sale-proceeds, if any, shall forthwith be credited to the cantonment fund, and notice of such credit shall be given at the same time to the person from whose possession the property was taken, and, if the same is claimed by written application to the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ] within one year from the date of the notice, a refund thereof shall be made to such person. Any surplus not claimed within one year as aforesaid shall be the property of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ].
