78. No person bound to pay rent to claimant not registered.
- No person shall be bound to pay rent to any person claiming such rent as proprietor or manager of an estate or revenue-free property in respect of which he is required by this Act to cause his name to be registered, or as mortgagee, unless the name of such claimant shall have been registered under this Act;Payment to each of several proprietors, etc., holding in common tenancy. - And no person being liable to pay rent to two or more such proprietors managers or mortgagees holding in common tenancy shall be bound to pay to any one such proprietor, manager or mortgagee more than the amount which bears the same proportion to the whole of such rent as the extent of the interest in respect of which such proprietor, manager or mortgagee is registered bears to the entire estate or revenue-free property:[Provided that the provisions of this section shall not apply when rent is payable to the State of Bihar under any provision of the Bihar Land Reforms Act, 1950 (Bihar Act 30 of 1950).] [Added by Bihar Act 35 of 1953.]
