Section 4(6) in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
(6)The competent authority shall, within a period of one year from the date of sale, pay, after deducting the expenses of such sale, the proceeds of the same to the person who appears to him to be entitled thereto and after such payment no suit or legal proceedings to recover such sum or any part thereof shall be brought or instituted against the competent authority or the Government by any person claiming to be entitled thereto :Provided that nothing herein contained shall affect the liability of any person to whom any such sum has been paid by the competent authority under this sub-section to pay the same to the person lawfully entitled thereto.
