Section 17 in The Bihar Evacuee Property (Management) Act 1953
17. Payment to Committee to be valid discharge.
(1)All amounts including amounts due to the evacuee in respect of any transaction relating to evacuee property shall be paid to the Committee by that person liable to pay the same, and such payment shall operate as a valid discharge to the person making the payment to the extent thereof.(2)Any payment made otherwise than in accordance with sub-section (1) shall not discharge the person paying it from his obligation to pay the amount due, and shall not affect the right of the Committee to enforce such obligation against any such person.
