Section 4(3) in The Howrah-Amta Light Railway Company (Acquisition Of Land) Act, 1976
(3)In meeting the liabilities of the company in relation to its lands which have 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 company, whether secured or unsecured, in accordance with their rights and interests, and if there is any surplus left after such distribution the same shall be made over to the company.
