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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Puducherry - Subsection

Section 38(2) in Pondicherry Revenue Recovery Act, 1970

(2)All sums paid under this section or under section 39 by any tenant or a bona fide mortgagee or other encumbrancer or any person claiming an interest in the property adverse to the defaulter may be recovered in the manner laid down in section 35.