Section 18(7) in The Punjab Security of Land Tenures Act, 1953
(7)If there is such a charge, the Assistant Collector, shall, subject as aforesaid, apply in the discharge of the mortgage debt so much of the purchase money as is required for that purpose and pay the balance, if any, to the landowner, or retain the purchase money pending the decision of a civil court as to the person or persons entitled thereto.
