Section 44Y(2) in The Bihar Co-operative Societies Act, 1935
(2)If there remains any residue from the proceeds of sale referred to under sub-section (1), the same shall be paid to the person proving himself interested in the property sold, or if there are more such persons than one, to such persons upon their joint receipt or according to their respective interest therein:Provided that, before such payments are made, the unsecured dues owing from the mortgagor to the Land Development Bank may be adjusted.
