Section 17 in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
17. Examination of claims.
(1)On receipt of the claims made under section 15, the Commissioner shall arrange the claims in the order of priorities specified in Schedule II and examine the same in accordance with such order of priorities.(2)If, on examination of the claims, the Commissioner is of opinion that the amount paid to him under this Act is not sufficient to meet liabilities specified in any lower category he shall not be required to examine the claims in respect of such category.
