Section 135(g) in The Tripura Land Revenue And Land Reforms Act, 1960
(g)where under any agreement or contract made b the vesting date, any rent" cess,'local rate or other dues for an period after the said. date has been paid to or compounded of released by an intermediary, the same shall, notwithstanding such agreement or contract, be recoverable by the Government from the intermediary, and may, without prejudice to any other mode of recovery, be realised by deduction from the compensation payable to the intermediary.
