80. To prevent forfeiture of occupancy certain persons other than the occupant may pay the land revenue. Collector may assist such persons in recovering the revenue from other parties liable therefor.
- In order to prevent the forfeiture of an occupancy under the provisions of section 56 or of any other law for the time being in force, [through non-payment of the land revenue due on account thereof by the person primarily liable for payment of it, shall be lawful for any person interested to pay on behalf of such person] [These words were substituted for the words 'through non-payment by the occupant of the land revenue due on account thereof, it shall be lawful for any person interested to pay on behalf of such occupant' by Bombay 67 of 1948, section 90 Schedule II, read with Bombay 63 of 1958.] all sums due on account of land revenue and [the Collector shall on due tender thereof] [These words were substituted for the words 'for the Collector to' by section 2 (1) and first Schedule of the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).] receive the same. And in any such case the Collector may [under section 86] [These words and figures were inserted by Bombay 4 of 1913, section 37 (b).] give to the person who has paid the land revenue as aforesaid [aid for the recovery of any portion of such land revenue] [These words were substituted for the words 'such aid for the recovery of the proportional amounts' by Bombay 4 of 1913, section 37 (c).] which he may consider to be properly payable by other persons.[***] [The words 'in occupation of parts of a field or survey-number as he might legally have given had the persons so paying been the registered occupants' were repealed, by Bombay 4 of 1913, section 37 (e).]Provided that nothing authorized or done under the provisions of this section shall affect the rights of the parties interested as the same may be established in any suit between such parties in a Court of competent jurisdiction.
