Section 9 in The Bombay Inams (Kutch Area) Abolition Act, 1958
9. Payment to inamdar and holders of incumbrances.
(1)Out of the amount of the occupancy price [and the cost of improvement, if any,] [These words were inserted, by Gujarat 43 of 1961, section 7.] deposited or recovered under section 7, the Collector shall pay to the holder of incumbrances the amount of the claim determined under section 8 and the balance, if any, to the inamdar:Provided that where there are more such holders than one, the payment to them shall be made in the order of priority or pro rata, as the case may be.(2)Nothing in section 8 and this section shall affect the right of the holders of incumbrances to proceed against the inamdar for the satisfaction of the incumbrances in any manner or under any law for the time being in force.
