Section 6 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
6. Disposal of property left on public premises by unauthorised occupants.
(1)Where any persons have been evicted from any public premises under Section 5, the Collector may, after giving fourteen days notice to the persons from whom possession of the public premises has been taken and after publishing the notice in at least one newspaper having circulation in the locality, remove or cause to be removed or sell by public auction any property remaining on such premises.(2)Where any property is sold under sub-section (1), the sale proceeds thereof shall, after deducting the expenses of the sale and the amount, if any, due to the State Government or the local authority on account of arrears of rent or damages or costs, be paid to such person or persons as may appear to the Collector to be entitled to the same :Provided that where the Collector is unable to decide as to the person or persons to whom the balance of the amount is payable or as to the apportionment of the same, he may refer such dispute to the civil Court of competent jurisdiction and the decision of the Court thereon shall be final.
