Section 32(6) in The Displaced Persons (Debts Adjustment) Act, 1951
(6)For the purposes of this Act, the amount payable from the compensation for the satisfaction of the second part of the decree shall be that amount as bears to the aggregate amount of all the debts in the second part of the decree [including therein any sum added to it under sub-section (5) and the sum determined in favour of the secured creditor in the manner specified in the proviso to clause (a) of sub-section (3) of section 16] as the compensation in respect of the property of the debtor payable to him under the Displaced Persons (Claims) Act, 1950 (44 of 1950) bears to the verified claim; and the balance of the compensation, if any, shall be refunded to the displaced debtor.
