Section 10(3) in The Delhi Land Holdings (Ceiling) Act, 1960
(3)Where any excess land in respect of which [(Subs. by s. 8, ibid., for "compensation" (w.e.f. 8-12-1975)) an amount] is payable is subject to any mortgage or other encumbrance, the amount due under the mortgage or other encumbrance in respect of such excess land, or where a transfer in respect of excess land is void by virtue of [Subs. by s. 8, ibid., for "sub-section (4) of section 7" (w.e.f. 8-12-1975)-sub-section (2) of section 7], the 9 consideration money paid by the transferee in respect of such excess land, shall be a charge on the 1[amount] payable in respect of the excess land to the person who has created the mortgage or encumbrance or, as the case may be, to the transferor.
