Section 23(3) in The Bhopal Debt Redemption Act, 1955
(3)If the value so determined is less than or equal to the amount of such decree together with the proportionate amount of any prior encumbrance, the Tribunal shall transfer such land to the decree-holder on condition that the decree-holder shall discharge the debts due to all persons claiming under a prior encumbrance:Provided that all such claims shall be discharged in proportion to the ratio of the value of the land to be transferred bears to the decretal amount and the proportionate amount due on prior encumbrances payable by the debtor.
