Section 36(3C) in Maharashtra Land Revenue Code, 1966
(3C)Where there are persons claiming encumbrances on the land, the Collector shall apportion the amount determined under sub-section (3B) amongst the non-Tribal and the person claiming such encumbrances, in the following manner, that is to say -(i)if the total value of encumbrances on the land is less than the amount determined under sub-section (38), the value of encumbrances shall be paid to the holders thereof in full;(ii)if the total value of encumbrances on the and exceeds the amount determined under sub-section (3B), the amount shall be distributed amongst the holders of encumbrances in the order of priority:Provided that, nothing in this sub-section shall affect the right of holder of any encumbrances to proceed to enforce against the non-Tribal his right in any other manner or under any other law for the time being in force.
