44B. Bar to recovery of money from tenants in certain cases.
- Notwithstanding anything hereinbefore contained, no sum shall be recoverable under Section 42, clause (b), Section 43, clause (b), Section 44 or Section 44-A, in respect of any lands which have been benefited by any scheme or works carried out this Act, when in consequence of such scheme or works:-(a)the rent of such lands has been increased, or(b)rent has for the first time been imposed on such lands.]
