Section 27 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
27. Order regarding unpaid amount of claim.
- If the Claims Officer finds that the amount of compensation is not sufficient to satisfy the claims determined under Section 24, he shall record an order specifying-(a)the amount remaining unpaid in respect of each claim;(b)the name of the creditor to whom it is due; and(c)the particulars of the property remaining encumbered in respect of each claim.
