Section 5(3) in The Sree Balaram Seva Mandir Acquisition Act, 1978.
(3)In meeting the liabilities of the Hospital or any part of it which has vested in the State Government under section 3, the Court shall distribute the amount referred to in sub-section (1) amongst the creditors of the hospital or any part of it, whether secured or unsecured, in accordance with their rights or interests and if there is any surplus left after such distribution, the same shall be held by the Court for the Sree Balaram Swasthaseva Sangha, Khardah, 24-Parganas.
