15. Conditional discharge of arrears of rent due to land holders, etc.
(1)All rent payable by an agriculturist to a land holder or an under tenure holder under the the Andhra Pradesh (Andhra Area) Estates Land Act, 1908 which has accrued for the fasli year 1345 and prior faslis and which is outstanding on the date of the commencement of this Act shall be deemed to be discharged whether the rent be due as such or whether a decree has been obtained therefor:Provided that where the person liable to pay rent (hereinafter in this section referred to as tenant ) does not, on or before the 30th September 1939, pay up all arrears of rent accrued in respect of any holding for faslis 1346 and 1347, the arrears of rent for fasli 1345 and prior faslis which were outstanding in respect of the same holding on the date of the commencement of this Act shall be deemed to be discharged only in the same proportion as the rent due for faslis 1346 and 1347 which is paid up by the ryot or tenant bears to the rent due for those two faslis:Provided further that no tenant shall be entitled to the benefit of this section unless he shall have paid in respect of the holding, the rent due for fasli 1347 on or before 30th September 1938Illustrations (a) A ryot or tenant is in arrear at the commencement of this Act in respect of rent for a particular holding for fasli 1345 and prior faslis in the sum of Rs 500 and is in arrear on that date in respect of rent for the same holding for faslis 1346 and 1347, the rent for each fasli being Rs 100 Within the 30th September 1938 he pays the rent for fasli 1347 and within 30th September 1939, he pays the rent for fasli 1346 The arrears of rent of Rs 500 which were outstanding at the commencement of this Act will be deemed to be discharged.(b)A sum of Rs 500 representing the arrears of rent in respect of a particular holding for fasli 1345 and prior faslis and the rents for faslis 1346 and 1347 for that holding are in arrear and outstanding at the commencement of this Act, the rent for each fasli being Rs 100 The ryot or tenant pays the landholder within 30th September, 1938 the rent for fasli 1347 but fails to pay within the 30th September 1939 any portion of the rent for fasli 1346 Only a sum of Rs 250 or one half of the rent of faslis prior to and inclusive of fasli 1345 will be deemed to be discharged.(c)In the same case, the ryot or tenant does not pay the landholder within the 30th September 1938 the whole of the rent for fasli 1347 No portion of the arrears of the rent for fasli 1345 and prior faslis is discharged, and the ryot looses the benefit of this section.(d)In the same case, the ryot or tenant pays the land holder within 30th September 1938 the rent for fasli 1347, but pays within 30th September 1939 only Rs 50, being half the rent for fasli 1346 He has thus paid Rs 150 out of Rs 200 being the rent of both the faslis 1346 and 1347, before 30th September 1939 A sum of Rs 375, or three fourths of the rent of faslis prior to and inclusive of fasli 1345 will be allowed to be discharged.(2)Nothing contained in sub section (1) shall be deemed to effect a discharge of arrears of rent which accrued due for fasli 1345 if proceedings for the recovery of such arrears stood stayed by an Act of the Legislature or by an order of court or if such proceedings, if instituted, would have stood so stayed But the arrears of rent for fasli 1345 shall not be recoverable until the 30th September 1938 or if the rent for fasli 1347 is paid before that date, until the 30th September 1939.(3)Notwithstanding anything to the contrary in any agreement or in section 64 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, any payment of rent made by a tenant after the commencement of this Act shall be credited towards the rent due by him for fasli 1347 in the first instance and for fasli 1346 in the next instance, and not towards the rent due for any previous fasli.(4)Every tenant shall be at liberty to pay into court any amount towards the rent due or claimed to be due by him for fasli 1347 or 1346 or both and thereupon the court shall, after notice to the landholder or under tenure holder, as the case may be, apply the provisions of this Act and determine whether the whole or only a portion of the rent for the faslis aforesaid has been paid by the tenant, and also the extent of the remaining liability, if any, of the tenant for rent under the provisions of this Act. Explanation : For the purposes of this sub section, court shall mean the Collector referred to in section 209 (1) of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908.
