(9)Where before any court or authority any suit or proceed in( is pending which directly or indirectly affects or is likely to affect the right of any person to receive the whole or part of the purchase price on the amount of encumbrances or maintenance or alimony payable authority. under this Act, the court or authority may require the land Board to place at its disposal the amount so payable and thereupon the same shall be disposed of in accordance with the orders of the court or the landowner or authority.
