Section 236 in Jammu and Kashmir Municipal Corporation Act, 2000
236. Disposal of things removed under this Chapter.
(1)Any of the things caused to be removed by the Commissioner under this Chapter shall unless the owner thereof terns up to take back such things and pays to the Commissioner the charges for the removal and storage of such things, be disposal of by the Commissioner by public auction or in such other manner and within such time as the Commissioner thinks fit.(2)The charges for removal and storage of the things 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 things sold on a claim being made therefore within a period of one year form the date of sale, and if no such claim is made within the said period, shall be credited to the Corporation.
