Section 24 in West Bengal Estates Acquisition Act, 1953
24. Compensation due to persons incompetent to alienate.
If any intermediary entitled to receive such compensation in respect of any interest be a person incompetent to alienate such interest, the Compensation Officer shall keep the amount of compensation payable for such interest whether in cash or bonds [, after deducting therefrom any amount recoverable under section 7,] [Inserted by Section 7, ibid (with retrospective effect).] in deposit with the Collector of the district and such Collector shall arrange to invest the cash and the income from the bonds in the purchase of such Government or other approved securities as such Collector thinks fit and shall direct the payment of the income from such investment to the intermediary who would for the time being have been entitled to hold and enjoy such interest if it had not vested in the State and such bonds and securities shall remain so deposited until they are made over to any person or persons becoming absolutely entitled thereto :Provided that nothing in this section shall affect the right of a [ xxx ] [The words "Hindu widow or other" omitted by Section 11 of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961).] limited owner to receive the whole or any part of such compensation in circumstances where such [ xxx ] [The words "Hindu widow or other" omitted by Section 11 of the West Bengal Estates Acquisition (Amendment) Act, 1961 (West Bengal Act No. 9 of 1961).] limited owner would be entitled under the law to spend the corpus of the interest :Provided further that nothing herein contained shall affect the liability of any person who may receive the whole or any part of any compensation made under this Act to pay the same to the person lawfully entitled hereto.
