Section 20 in Rules under the M.P. Ceiling on Agricultural Holdings Act, 1960
20. While drawing up the final order regarding the disposal of the amount of compensation payable to the holder, the Competent Authority' shall take into consideration the order of priority of the secured debts determined under Section 28 and the instalments in which these debts are to be payable out of the amount of compensation, as per orders passed under Section 29.
