Section 12 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
12. Payment of the amount deposited with or recovered by the Collector.
- Any amount deposited with the Collector under clause (f) of sub-section (1) of Section 7 or recovered by the Collector under Section 11 as the amount payable to any person specified under clause (c) of sub-section (1) of Section 7 shall be entered in the prescribed register and paid by the Collector to such person:Provided that nothing herein contained shall affect the liability of any person who may receive the whole or any part of such amount to pay the same to the person lawfully entitled thereto.
