Section 13 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
13. Adjustment to ad interim compensation and payment of the claims of creditors.
- Before the amount determined under Rule 11 or 12 is paid away to the person entitled to receive it, the Collector or the Officer authorised shall-(i)adjust any ad interim compensation paid to him under Section 14 and add the interest payable under proviso to sub-section (a) of Section 13 ; and(ii)pay the creditors whose debts are secured by mortgage or charge on the acquired land the amount of claims proved under the provisions of sub-section (b) of Section 13.
