Section 30 in The M.P. Ceiling On Agricultural Holdings Act, 1960
30. Order regarding unpaid amount of claims.
- If the amount of compensation payable to the holder under Section 16 is not sufficient to satisfy the claims of the creditors as determined under this Chapter, the competent authority shall record an order specifying-(a)the amount remaining unpaid in respect of each claim;(b)the name of the creditor to whom it is due; and(c)the particulars of the property other than surplus land belonging to the holder remaining encumbered in respect of each claim.
