Section 16(3) in Government Securities Act, 1330 F
(3)Any creditor or claimant against the estate of the deceased may recover his debt or claim from the person to whom any amount is paid under sub-section (1) and not lawfully utilised by him, in the same manner and to the same extent as if he had obtained letters of administration of the estate of the deceased and nothing in this section shall affect the rights of an executor or administrator or representative of the deceased against such person. Such amounts as have been lawfully paid by him in due course of administration of the estate of the deceased shall not be claimed.
