Section 21(1) in The Karnataka Certain Inams Abolition Act, 1977
(1)After the amount has been apportioned among the persons referred to in section 20 or where it is more convenient to do so pending the apportionment, the Deputy Commissioner shall take into consideration the application of the secured creditors referred to in section 19 and decide the amount to which each such creditor is entitled and the person or persons out of whose share or shares of the amount such amount should be paid :Provided that any amount due to the State Government either as land revenue or otherwise shall first be deducted from the amount payable.
