Section 5 in The Sree Balaram Seva Mandir Acquisition Act, 1978.
5. Amount to be paid.
(1)The State Government shall deposit in cash in Court to the credit of the Sree Balaram Swasthaseva Sangha, Khardah, 24-Parganas, an amount equal to the sum of rupees five thousand, for the transfer to, and vesting in, the State Government under section 3, of the hospital.(2)For the avoidance of doubts it is hereby declared that the liabilities in relation to the hospital or any part of it accruing before the date of coming into force of this Act shall be met from the amount referred to in sub-section (1).(3)In meeting the liabilities of the Hospital or any part of it which has vested in the State Government under section 3, the Court shall distribute the amount referred to in sub-section (1) amongst the creditors of the hospital or any part of it, whether secured or unsecured, in accordance with their rights or interests and if there is any surplus left after such distribution, the same shall be held by the Court for the Sree Balaram Swasthaseva Sangha, Khardah, 24-Parganas.
