Section 32G(2A) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2A)[ Where in the surplus area of any person mortgagee rights have vested in the State Government, the compensation payable to the mortgagee shall be the mortgage money due to the mortgagee, or the compensation payable under this Act, whichever is less.] [New sub-section (2A) inserted by Punjab Act 16 of 1962, section 6.]
