Section 53 in THE ADMINISTRATOR GENERAL’S ACT, 1913
53. Mode of proceeding by claimant to recover principal money so transferred.–
(1)If any claim is hereafter made to any part of the assets transferred to the account and credit of the Government [Ibid][* * *] under the provisions of this Act, or any Act hereby repealed, and if such claim is established to the satisfaction of the prescribed authority, the Government[Ibid][* * *] shall pay to the claimant the amount of the principal so transferred to its account and credit or so much thereof as appears to be due to the claimant.(2)If the claim is not established to the satisfaction of the prescribed authority, the claimant may, without prejudice to his right to take any other proceedings for the recovery of such assets, apply by petition to the High Court [The words “at the Presidency-town” repealed by Adaptation Order, 1937.][* * *] against the [Substituted ibid, for “Secretary of State for India in Council”.][Government], and such Court, after taking such evidence as it thinks fit, shall make such order in regard to the payment of the whole or any part of the said principal sum as it thinks fit, and such order shall be binding on all parties to the proceeding [Substituted by Adaptation Order, 1961, Art. 2 and Sch., for semi-colon (with effect from the 23rd March, 1956).][Proviso as inserted by Adaptation Order, 1937, has been omitted by Adaptation Order, 1961, Art. 2nd Sch. (with effect from the 23rd March, 1956).][* * * * * * * * * * * * *](3)The Court may further direct by whom the whole or any part of the cost of each party shall be paid.
