Section 29 in The Pepsu Tenancy and Agricultural Lands Act, 1955
29. [ Recovery of land revenue, etc., from tenants and their rights to set off the same against rent. [Section 29 omitted by Pepsu Act 15 of 1958 and sections 29 and 29A inserted by Punjab Act 27 of 1962, section 2.]
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the amount of land revenue (including surcharge, special charge, additional surcharge or special assessment), or of acreage rates, or of betterment charges, or of any other tax (including rates and cesses), payable under any law for the time being in force in respect of any land, the proprietary rights of which a person under this Chapter is entitled to acquire, may be recovered from such person.(2)Where any amount has been recovered from a person under sub-section (1), such person shall be entitled to set off such amount against the rent payable in respect of such land.
