Section 25 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
25. Priority amongst secured creditors.
- The Claims Officer shall, where there are two or more creditors, settle the order in which each creditor shall be entitled to receive the amount due to him. In doing so, he shall, as far as may be, be guided by the appropriate provisions of the Transfer of Property Act, 1882 (IV of 1882).
