Section 23(4) in The Bhopal Debt Redemption Act, 1955
(4)If the value so determined is greater than the amount of such decree together with the proportionate amount of prior encumbrance, the Tribunal shall determine the portion of such land the value of which, determined in accordance with the provisions of sub-section (2), is equal to the amount of the decree together with the proportionate amount of such prior encumbrance and shall transfer such portion of land to the decree-holder and order the decree-holder to pay to the persons claiming under such encumbrance the proportionate amount of such encumbrance.
