Section 20(2) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(2)If the total amount of encumbrances created by such person on his lands exceed the amount of acquisition payable to him under section 19, then:-(a)the encumbrances existing on lands retained by such person shall continue to attach to those lands; and(b)the portions of the encumbrances existing on lands vesting in the State Government under section 16 remaining undischarged out of the amount of acquisition, shall be recoverable by the encumbrance holder from the other property of such person.
