Section 14 in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
14. Certain amounts to be first charge.
- The compensation payable by a landholder under section 7 and any amount which the Tahsildar is entitled to collect under sub-section (1) of section 13 shall be a first charge upon the land in respect of which such compensation or amount is payable, subject only to the charge for basic tax.
