Section 14(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(1)The State Government or the Board, as the case may be, shall be entitled to receive upto the appointed day to the exclusion of all other persons any money due in respect of the Estate which has vested in the State Government or the Board, and realised after the appointed day, notwithstanding that the realisation pertains to a period prior to the appointed day.
