Section 19(2) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(2)If the land to which a mortgage, debt or other encumbrance is transferred under sub-section (1) is of less market value than the original land from which it is transferred, the mortgagee, creditor or, as the case may be, other encumbrancer shall, save as otherwise provided in any other law for the time being in force; be entitled to the payment of such compensation by the affected person owning the land as may be determined by the Collector.
