If the land have been sold subject to any condition or reservation, or have been otherwise disposed of, on account of 1 [the State Government], and any claim to such land, or objection to the sale or other disposition of the land, shall be proved to the satisfaction of the 1 [the State Government], although not preferred to the Collector or other Officer as aforesaid, or to the Court constituted under this Act, within the period prescribed by this Act, 1 [the State Government] may award to such claimant or objector such amount as to such State Government may appear to be the value of the interest of such claimant or objector in such land.Open in Lexace · Ask the AI about this section
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