Section 25(2) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(2)If the land to which a mortgage, debt or other incumbrance is transferred under sub-section (1) is of lesser market value than the original land from which it is transferred, the mortgage, creditor as the case may be, other encumbrancer shall be entitled to payment of such compensation by the displaced persons owning the land as may be determined by the Project Resettlement Officer.
