Section 13(6) in Assam State Acquisition of Zamindaries Act, 1951
(6)Where the interest of a proprietor or a tenure-holder or any co-sharer thereof is subject to a mortgage or charge, of the claim or any part of the claim of the creditor holding such mortgage or charge is allowed by the Claims Officer under the provisions of this Act, then such creditor shall be paid out of the amount of compensation to the extent of the claim allowed, and the balance shall then be paid to the proprietor or tenure-holder or co-sharer, the creditor shall be paid not more than 75 per centum of such compensation money, and the proprietor or the tenure-holder or the co-sharer, the balance.
