The Administrator - General Act, 1913
24.Mode of proceeding by claimant to recover money so transferred.
- If any claim is made to any moneys so transferred and
such claim is established to the satisfaction of the prescribed authority, the Government
1*** shall pay to the claimant the amount in respect of which the claim is established.
- (2) may, without prejudice to his right to take any other
proceedings for the recovery of such moneys, apply by petition to the High
Court against the 2*[Government], and, after taking such evidence as it thinks fit, such Court shall make such order on the
petition in regard to the payment of such moneys as it thinks fit, and such order shall be binding
on all parties to the proceedings. 3* * * * *
- The Court may further direct by whom all or any part of the
costs of such proceedings shall be paid.
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