Section 8(11) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(11)The amount of compensation shall be applied to the satisfaction of the claims mentioned in sub-section (6) of Section 7 and the foregoing sub-section, in the following order;(a)claims mentioned in sub-section (1);(b)claims mentioned in Cl. (a) of sub-section (6) of section &;(c)claims mentioned in Cls. (b)_ (c) and (d) of sub-section (6) of section 7;(d)claims mentioned in Cl. (e) of sub-section (6) of Section 7;(e)other claims mentioned in the clause of sub-sections.
