Section 10(b) in The Bhopal Gas Leak Disaster (Processing Of Claims) Act, 1985
(b)in disbursing under the Scheme the amount received by way of compensation or damages in satisfaction of a claim as a result of the adjudication or settlement of the claim by a court or other authority, deduction shall be made from such amount of the sums, if any, paid to the claimant by the Government before the disbursal of such amount.
