Section 32(2) in Pondicherry Revenue Recovery Act, 1970
(2)All such agreements made collusively with a view to defeat or delay the effect of the attachment and all leases of land at a rate lower than the usual rates of lease prevailing in the locality and not made bona fide for the purpose of erecting factories or buildings or of bringing waste land into cultivation and all agreements made subsequent to the attachment shall be null and void against the Collector unless he declares otherwise and all charges or any encumbrances upon such land shall be postponed to the payment of the revenue :Provided that nothing in this section shall affect the right of the parties to such agreement to bring a suit against the Collector in a civil court to establish their claim.
