Section 10 in Pondicherry Revenue Recovery Act, 1970
10. Distress to be withdrawn on tender of arrear, etc., prior to sale.
- Where a defaulter tenders payment of the arrear demanded together with interest, batta and all necessary expenses attending distress after his property has been distrained, but prior to the date fixed for sale, the distrainer shall receive the amount so tendered and shall forth-with release the property.
