Section 10 in Rajasthan Relief of Agricultural Indebtedness Rules, 1957
10. Manner of preparation of scheme of repayment under section 11.
The scheme of repayment of the debts as determined under section 10 shall be prepared subject to the following provisions:(i)the amounts of the secured debts as determined under section 10 shall be charged on the properties on which the debts have been secured an earlier debt having preference over a later debt.(ii)All unsecured debts and such of the secured debts as have not been satisfied under clause (i) shall be paid pro rata.
