Section 16(d) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(d)all arrears of revenue due from the intermediary for any period prior to the appointed date shall continue to be recoverable from such intermediary and may without prejudice to any other mode of recovery, be realized by deducting the amount from the compensation payable to such intermediary under Section 21;
