Section 44 in Assam (Temporarily Settled Areas) Tenancy Act 1971
44. Disposal of the sale-proceeds.
- The proceeds of the sale, after defraying the cost of the sale due to Government, if any, shall be disposed of in the following manner"(a)There shall first be paid to the decree-holder the cost, if any, incurred by him in bringing the holding to sale;(b)there shall next be paid to him the amount under the decree;(c)the balance, if any, shall then be paid to the defaulting tenant.
