Section 12(3) in West Bengal Estates Acquisition Act, 1953
(3)[ It shall be competent, notwithstanding anything to the contrary elsewhere in this Act or in any enactment or any general principle of law, to make any payment of any compensation (ad interim or final) under this Act,(a)in the case of a minor, to the guardian of such minor, and(b)in the case of a lunatic, to the manager of the estate of such lunatic appointed under the Indian Lunacy Act, 1912 (IV of 1912):Provided that except in the case of the following Masses of guardians, that is to say,(i)a natural guardian,(ii)a guardian appointed by the will of a minor's father or mother,(iii)a guardian appointed or declared by a court, and(iv)a person empowered to act as or exercise the powers of a guardian by or under any enactment relating to court of wards, no payment as aforesaid shall be made unless the guardian furnishes security in accordance with prescribed rules.][Sub-section (3) Inserted by Section 7 of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) (with retrospective effect).]
