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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Puducherry - Subsection

Section 35(3) in Pondicherry Revenue Recovery Act, 1970

(3)If such sums are paid by a bona fide mortgagee or other encumbrancer upon the property or by any person not being in possession thereof but bona fide claiming an interest therein adverse to the defaulter, the amounts paid shall be a charge upon the land.