Section 25 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
25. Transfer of encumbrances.
(1)Where any land held by a displaced person in an affected zone is burdened with a mortgage, debt or any other encumbrances such mortgage, debt or other encumbrance shall be deemed to be transferred therefrom and attach to the land granted to such displaced persons under Section 24 and the mortgagee, creditor or, as the case may be, other encumbrancer shall exercise his right accordingly.(2)If the land to which a mortgage, debt or other incumbrance is transferred under sub-section (1) is of lesser market value than the original land from which it is transferred, the mortgage, creditor as the case may be, other encumbrancer shall be entitled to payment of such compensation by the displaced persons owning the land as may be determined by the Project Resettlement Officer.
