Section 23 in Burn Company and Indian Standard Wagon Company (Nationalisation) Act, 1976
23. Undisbursed or unclaimed amount to be deposited with the general revenue account.-
Any money paid to the Commissioner which remains undisbursed or unclaimed for a period of three years from the last day on which the disbursement was made, shall be transferred by the Commissioner to the general revenue account of the Central Government; but a claim to any money so transferred may be preferred to the Central Government by the person entitled to such payment and shall be dealt with as if such transfer had not been made, the order, if any, for payment of the claim being treated as an order for the refund of revenue.
