Section 19A in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
19A. [ Disbursement of amount to the owners, transferees and other interested persons. [Inserted by Act 19 of 2001 w.e.f. 21.11.1996.]
(1)If out of the amount paid to him in relation to the estate, there is a balance left after meeting the liabilities specified in Schedule-II, the Commissioner shall disburse such balance to the owners, transferees and other interested persons.(2)Before making any payment to the owners, transferees and other interested persons in proportion to their interest in the Estate, the Commissioner shall satisfy himself as to the right of such owners, transferees and other interested persons to receive the whole or any part of such amount and in the event of the being a doubt or dispute as to the right of such owner, transferee or other interested persons to receive the whole or any part of the amount referred to in section 7 and 8, including appointment of the amount among them, the Commissioner shall refer the matter to the Court and make disbursement in accordance with the decision of the Court.(3)The court shall decide the appointment of amount among the owners, transferees and other interested persons in relation to the estate having due regard to the value on the appointed day, of the property forming part of the estate.(4)Notwithstanding anything contained in this Act evidence shall be admissible to establish the court right, title and interest of the owners, transferees or other interested persons in relation to the estate.Explanation. - In this section 'Court' in relation to the estate means the principal court of original jurisdiction within the local limits of whose jurisdiction the estate is situated.]
