Section 21(1) in Telangana Abolition of Inams Act, 1955
(1)After the compensation has been apportioned among the persons referred to in section 20 or where it is more convenient to do so, pending the apportionment, the Collector shall take into consideration the applications of the secured creditors referred to in section 17 and decide the amount to which each such creditor is entitled and the person or persons out of whose share or shares of the compensation such amount should be paid.
