Section 25(1) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(1)After realizing the assets of an encumbered industrial worker under Section 24, the Court shall make over the proceeds of any assets on which, or any part of which, a creditor holds a mortgage, charge or lien to such creditor, up to the amount of the adjusted debts due to him from the encumbered industrial worker.
