79. Indemnity to persons paying rent to registered proprietor.
- The receipt of any proprietor, manager, or mortgagee whose name and the extent of whose interest is registered under this Act shall afford full indemnity to any paying rent to such proprietor, manager or mortgagee:[Provided that in case an estate or part of an estate has vested in the State of Bihar under any provision of the Bihar Land Reforms Act, i950 (Bihar Act 30 of 1950), the receipt of the proprietor, manager or mortgagee of such estate or part of an estate shall not afford any indemnity to any person paying rent to such proprietor, manager or mortgagee for any period from or after the date of such vesting.] [Added by Bihar Act 35 of 1953.]
