Section 8(15) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(15)If the State Government pays any amount to any person which, according to the decision of the prescribed authority, was not payable to him or exceeded the amount payable to him, the prescribed authority may make an order for the refund to such amount or, as the case may be, the excess amount, and such order shall have the force of a decree of a Civil Court.
