Section 250(3) in The United Provinces Tenancy Act, 1939
(3)Any claim made under this section shall be allowed :Provided that a claim made under the provisions of sub-section (1) shall prevail over a claim made under the provisions of sub-section (2).Provided further that a claim shall not be allowed unless the claimant fulfils all the conditions of the sale binding on a purchaser.Provided further that if two or more persons equally entitled make valid claims within the time allowed, lots shall be drawn.
