Section 23 in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
23. Undisbursed or unclaimed amount to be deposited to the General Revenue Account.
- Any amount paid to the Commissioner which remains undisbursed or unclaimed on the date immediately preceding the date on which the office of the Commissioner is finally wound up, shall be transferred by the Commissioner to the General Revenue Account of the Government, but a claim to any amount so transferred may be preferred to the Government by 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.
