Section 13(3) in The Delhi Land Reforms Rules, 1954
(3)The amount of compensation determined as payable by each tenant of the mortgagee shall be ordered to be paid direct to the proprietor mortgager in accordance with Clause (b) of sub-section (2) of Section 16. But in the case of compensation payable by the mortgagee, the amount determined in accordance with Section 14 shall have to be adjusted by a set off on account of the amount of mortgage money due to the mortgagee from the proprietor mortgager in accordance with Clause (d) of sub-section (2) of Section 16.
