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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Puducherry - Subsection

Section 33(1) in Pondicherry Revenue Recovery Act, 1970

(1)All payments relating to rent or profits actually due, made before the public proclamation of the notice of assumption of management under section 29 to or on behalf of any defaulter by any person holding under him, shall not be called in question by the Collector.