Section 54B(3) in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
(3)The Tribunal shall, after such inquiry, if any, as it thinks fit, apportion the sum deposited under sub-section (2) in respect of any estate among the principal landholder and the other persons referred to in Sections 42, as far as possible, in accordance with the value of their respective interests; and the provisions of Section 42 to 46 (both inclusive), 48,49,51,52 and 53 shall apply mutatis mutandis in respect of the sum so deposited:Provided that no creditor shall be entitled to apply for the payment of any portion of the sum deposited as aforesaid in respect of which portion his claim has been satisfied on the date of such application.
