(4)An order under clause (ii) of Sub-section (2) allowing the application shall specify:(i)the purchase price payable by the cultivating tenant;(ii)the amount due to the landowner and each of the intermediaries, if any, on the apportionment of the purchase price paid by the cultivating tenant:(iii)the value of encumbrances subsisting or claims for maintenance or alimony charged on the right, title and interest of the landowner and the intermediaries, if any;(iv)the amount payable to the holder of the encumbrance or the person entitled to the maintenance or alimony [and the order of priority in which such amount is payable;] [Inserted by Act 35 of 1969.] and(v)the amount payable to the landowner and each of the intermediaries after deducting the value of the encumbrances or the claims for maintenance or alimony,
