Section 29 in The M.P. Ceiling On Agricultural Holdings Act, 1960
29. Distribution of compensation money.
(1)The compensation payable to a holder under Section 16 shall be distributed between the secured reditors in the order of their priority and if there are more than one such reditors holding the same order of priority, it shall be distributed rateably between them in proportion to the amounts determined due.(2)The amount determined payable to the creditors shall be payable the as many instalments as may be fixed for the payment of compensation to be holder of surplus land under the provisions of this Act.(3)If the total amount determined payable to creditors is less than the compensation payable under Section 16 the amount payable to creditor shall be deducted from such compensation and the balance shall be payable to the holder of surplus land.
