Section 14 in Assam State Acquisition of Zamindaries Act, 1951
14. Disposal of Claims of Creditors.
(1)The State Government shall appoint a Claims Officer, not below the rank of a Sub-Judge, to dispose of the claims of creditors, whose debts are secured by mortgage of, or charge on, any estate or tenure or part thereof vested in the State under section 3, and to discharge any other duties which are provided for in any provisions of this Act or the rules made thereunder.(2)Every creditor whose debt is secured by the mortgage of, or a charge on any estate or tenure vested in the State under section 3, shall prefer a claim in writing before the Claims Officer, in the manner prescribed within a prescribed period from the date of vesting.(3)The Claims Officer shall proceed and dispose of the claims in the manner prescribed.(4)Where there are more than one creditor, the Claims Officer shall determine the order in which each such creditor is entitled to receive the amount due to him and, in doing so, he shall he guided by the appropriate provisions of the Transfer of Property Act, 1882 (Act IV of 1882).(5)The Claims Officer shall also dispose of in the prescribed manner an matters of civil nature referred to him by the Compensation Officer or the Deputy Commissioner.
