Section 20(1) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(1)Where any encumbrances exist on land of a person vesting in the State Government, the total amount of acquisition payable under section 19 in respect of such land shall be utilized as follows, namely:-Firstly, in discharge of all dues in respect thereof outstanding in favour of the State Government;Secondly, in discharge of all encumbrances existing on lands vesting in the State Government priority being given to encumbrances existing in favour of co-operative societies including land development banks;Thirdly, in discharge of encumbrances existing on lands retained by such person towards the ceiling area applicable to him priority being given to encumbrances existing in favour of cooperative societies including land development banks, andFourthly, balance, if any, shall be paid to such person.
