Section 123 in Presidency-towns Insolvency Act, 1909
123. [ Claims to monies credited to Government under section 122. [For ss. 123A and 123B, applicable to Bombay only, see the Presidency- towns Insolvency (Bombay Amendment) Act, 1933 (Bom. 20 of 1933), s. 10.]
- Any person claiming to be entitled to any monies paid to the account and credit of [the State Government] under section 122, may apply to the Court for an order for payment to him of the same; and the Court, if satisfied that the person claiming is entitled, shall make an order for payment to him of the sum due: Provided that, before making an order for the payment of a sum which has been carried to the account and credit of [the State Government] [Substituted by the A. O. 1937, for 'the Govt. of India'.], the Court shall cause a notice to be served on such officer as [the State Government] [Substituted by the A. O. 1937, for 'the Govt. of India'.] may appoint in this behalf, calling on the officer to show cause, within one month from the date of the service of the notice, why the order should not be made.]
