Section 35(3) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(3)After the amount of compensation payable to a proprietor is decided upon and the debt owed by him, if any, determined, the Collector shall make payment of compensation to the creditors in accordance with the orders of the Claims Officer and if there is any amount left unpaid, he shall pay it to the proprietor entitled thereto.
