24. Mode of proceeding by claimant to recover money so transferred
(1)If any claim is made to any moneys so transferred and such claim is established to the satisfaction of the prescribed authority, the Government [* * *] [The words "of India" omitted by Act 21 of 1922, Section 4.] shall pay to the claimant the amount in respect of which the claim is established.(2)If such claim is not established to the satisfaction of the prescribed authority, the claimant may, without prejudice to his right to take any other proceedings for the recovery of such moneys, apply by petition to the High Court against the [Government] [Substituted by A.O.1937, for certain words.], and, after taking such evidence as it thinks fit, such Court shall make such order on the petition in regard to the payment of such moneys as it thinks fit, and such order shall be binding on all parties to the proceedings.[* * *] [Proviso omitted by A.O.1950.](3)The Court may further direct by whom all or any part of the costs of such proceedings shall be paid.
