Section 25(6) in Punjab Military Transport Act, 1916
(6)The Collector shall pay the sum realised from the sale to the person who appears to him to be entitled thereto, and after such payment no suit to recover such sum or any part thereof shall be brought against the [Government by any person claiming to be entitled thereto] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]:Provided that nothing herein contained shall affect the liability of any person to whom any sum has been paid by the Collector under this sub- section to pay the same to the person lawfully entitled thereto.
