Section 25(3) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(3)The apportionment of compensation amongst persons claiming encumbrances shall be determined in the following manner, that is to say(a)if the total value of encumbrances of the land is less than the amount of compensation payable in respect of that land, the value of the encumbrances shall be paid to the holders thereof in full;(b)if the total value of encumbrances on the land exceeds the amount of compensation payable in respect of the land, the amount of compensation shall be distributed amongst the holders of encumbrances in the order of priority.
