4. Repayment on subsequent establishment of claim.-
If any claim shall hereafter be made to any part of the securities, monies or proceeds which shall be transferred and 1 paid to any Government] under the provisions of this Act, and if such claim shall, in the case of securities and monies transferred and paid under section 1 of this Act, be established to the satisfaction of the High Court 2 from which the transfer shall have been made, 2 3 the Government of the State in which that Court has its principal seat shall pay] to the claimant the amount of the principal so transferred and paid as aforesaid, or so much thereof as shall appear to be due 4 to the claimant. 5 .
