Section 51(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(4)If the amount of claim allowed to the mortgage or the charge holder by the authorised officer exceeds [the amount payable under section 50, the entire amount payable under the said section 50] [Substituted for 'the amount of compensation payable under section 50, the entire amount of such compensation' by section 5(vi) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] shall be paid to the mortgagee or the charge holder, as the case may be, and the balance may be recovered by the mortgagee or the charge holder in accordance with law for the time being in force.
