Section 12 in The Evacuee Interest (Separation) Act, 1951
12. Rights of claimants inter se and by other persons against claimants not to be affected.
Nothing in this Chapter shall prejudice any rights in respect of the property transferred or delivered, or payment made, to a claimant under the provisions of this Act which any other claimant or other person may be entitled by due process of law to enforce against the claimant to whom the property is delivered or transferred or the payment is made.
