Section 19A(4) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(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.]
