Section 14(6) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(6)Out of the amount of compensation determined under sub-section (2), the amount of any claim determined under sub-section (3) or (5) shall be paid to the creditor first and the balance, if any, shall be paid to the inamdar or, as the case may be, to the holder of the sub-inam:Provided that where there are more creditors than one, the payment to them shall be made in the order of priority or pro rata, as the case may be.
