Section 25(b) in The Bhopal Debt Redemption Act, 1955
(b)Where there are more than one secured decree and also unsecured decrees-(i)and different portions of the protected land are mortgaged in the secured decrees, the holder of each such decree shall be granted a mortgage of the portion which is already mortgaged to him;(ii)and the same protected land is mortgaged in more than one decree, mortgages shall be granted to the holders of such decrees in order of their priority.(iii)and if after the grant of mortgages under sub-clauses (i) and (ii) there remains any protected land free from such mortgages, the holders of the unsecured decree shall be granted mortgages thereof.
