Section 19(1) in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
(1)Save as otherwise provided in any other law for the time being in force, where any land held by an affected person in an affected zone is burdened with a mortgage, debt, or other encumbrance, such as mortgage, debt, or other encumbrance shall be deemed to be transferred therefrom and attach itself to the land, granted to such affected person under section 16, and the mortgagee, creditor or, as the case may be, other encumbrancer shall exercise his rights, accordingly.
