Section 57P(3) in The Bihar Co-operative Societies Act, 1935
(3)After the expiration of one month from the date of a deposit being made under this Section, the Collector shall pay therefrom to the applicant for distrain the amount due to him, unless in the meanwhile the person making a bonafide claim as the owner of the property distrained has instituted a suit against the applicant contesting the legality of the distraint and claiming compensation in respect of the same.
