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[Cites 0, Cited by 0] [Section 388A] [Entire Act]

State of Gujarat - Subsection

Section 388A(3) in The Gujarat Provincial Municipal Corporations Act, 1949

(3)Where property is sold under sub-section (2) the sale proceeds shall, after deducting the expenses of sale, be paid to such person or persons as may appear to the Commissioner to be entitled to the same.]