Section 3(b) in The Pepsu Occupancy Tenants (Vesting of Proprietary Rights) Act, 1954
(b)the landlord shall cease to have any right to collect or receive any rent in respect of such land (including arrears of rent, if any, whether under a decree or not, for any period prior to the appointed day) and his liability to pay land revenue in respect of the land shall also cease;
