Section 18 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
18. Application of sums recovered under Section 17.
- When the Collector or other Revenue Officer recovers any sum under sub-section (1) of Section 17, he shall, in the first instance, apply to sum realised from the sale of any immovable property other than his cultivating land, to the amount payable on account of the debt which is secured by a mortgage or lien on such property in accordance with the provisions of the Transfer of Property Act, 1882 (IV of 1882), and if there is a surplus or if the debt is not so secured, towards the payment of any other amount due by the debtor in accordance with scheme drawn up by the Debt Relief Court or if the sum is insufficient towards such repayments ratably. If there is any surplus, such surplus shall be applied for ratable repayments of further instalments, if any, under the scheme and the balance, if any, returned to the debtor.
