Section 18(b) in The U.P. Debt Redemption Act, 1940
(b)Where there are more than one secured decrees and also unsecured decrees-(i)and different portions of the protected land are mortgaged in the secured decrees, the holder of each decree shall be granted a mortgage of the portion which is already mortgaged to him ;(ii)and the same protected land is mortgaged in more than one decree, mortgages shall be granted to the holders of such decrees in order of their priority;(iii)and if after grant of mortgages under sub-clauses (i) and (ii) there remains any protected land free from such mortgages the holders of the unsecured decrees shall be granted mortgages thereof.
