Section 4(5) in Maharashtra Government Premises (Eviction) Act, 1956
(5)Where the property is sold under sub-section (4), the sale proceeds shall, after deducting the expenses of sale, be paid to such person or persons as may appear to the [competent authority] [These words substituted for the words 'State Government' by Bombay 62 of 1959, Section 5(c) and (d).] to be entitled to the same :[Provided that, where the competent authority is unable to decide as to the person or persons to whom the balance of the amount is payable or as to the apportionment of the same, he shall refer such dispute to a Civil Court of competent jurisdiction, and the decision of the Court thereon shall be final.] [This proviso was inserted by Bombay 62 of 1959, Section 5(d).]
