Section 25(4) in West Bengal Estates Acquisition Act, 1953
(4)[ If, in any case, it is found that the amount of compensation paid to an intermediary is in excess of what is payable to him under the provisions of this Act, the excess amount so paid shall be adjusted against future instalments, if any, so payable to him, and, if no such adjustment is possible, may be recovered from the intermediary as a public demand.][Sub-section (4) Inserted by Section 16 of the West Bengal Estates Acquisition (Amendment) Act. 1960 (West Bengal Act No. 17 of 1960).]
