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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Puducherry - Subsection

Section 30(1) in Pondicherry Revenue Recovery Act, 1970

(1)It shall be the duty of the agent, during the continuance of management under section 28, to collect the rents and profits due, or accruing due upon the property according to the engagements subsisting between the defaulter and the parties holding under him, or according to established usage where no specific engagements exist.