Section 26 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
26. Distribution of compensation amount.
- The compensation payable to the proprietor under Chapter III shall be distributed between the secured creditors in the order of their priority and if there are more than one such creditors holding the same order of priority, it shall be distributed rateably between them in proportion to the amounts determined due.
