Section 3 in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
3. Extinguishment of rights of landlords and vesting the same in occupancy tenants.
- Notwithstanding anything to the contrary contained in any law, custom or usage for the time being in force, on and from the appointed day, -(a)all rights, title and interest (including the contingent interest, if any, recognised by any law, custom or usage for the time in force) of a landlord in the land held under him by an occupancy tenant shall be extinguished; and such rights, title and interest shall vest in the occupancy tenant free from all encumbrances, if any, created in the land by the landlord;(b)the landlord shall cease to have any right to collect or receive any rent in respect of such land (including arrears of rent, if any, whether under a decree or not, for any period prior to the appointed day) and his liability to pay land revenue in respect of the land shall also cease;(c)the occupancy tenant shall be liable to pay direct to the Government the land-revenue payable in respect of the land;(d)the landlord shall be entitled to receive and be paid such compensation as may be determined or deemed to have been determined, under this Act.
