Section 122A(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)The land vesting in the State Government under sub-section (2) shall be disposed of by the Collector to persons or bodies in the order given in section 84 or in such other manner as the State Government may, by general or special order, direct; and the encumbrances lawfully subsisting thereon on the date of the vesting shall be paid out of the occupancy price in the manner provided in section 44 for the payment of encumbrances out of the purchase price of the sale of land, but the right of the holder of such encumbrances to proceed against the person liable, for enforcement of his right in any manner shall not be affected.]
