Section 8(3) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(3)For the removal of doubts it is hereby declared that the liability of the owners or transferees in relation to the Estate which has vested in the State Government under section 3 shall be discharged from out of the amount referred to in section 7 and also from out of the amounts determined under sub-section (1) in accordance with the rights and interest of the creditors of the owners or transferees, as the case may be.
