Section 25 in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
25. Making over proceeds of assets to secured creditor.
(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.(2)If the amount realized under sub-section (1) is in any case insufficient to meet the adjusted debts due to the secured creditor, he shall rank in respect of the remainder of the debts due to him as an unsecured creditor.
