Section 9(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1)Out of the amount of the occupancy price [and the cost of improvement, if any,] [These words were inserted, by Gujarat 43 of 1961, section 7.] deposited or recovered under section 7, the Collector shall pay to the holder of incumbrances the amount of the claim determined under section 8 and the balance, if any, to the inamdar:Provided that where there are more such holders than one, the payment to them shall be made in the order of priority or pro rata, as the case may be.
