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

State of Puducherry - Subsection

Section 33(2) in Pondicherry Revenue Recovery Act, 1970

(2)All payments referred to in sub-section (1) made after such public proclamation, or made before they were actually due shall be null and void against the Collector who shall be entitled to recover, as arrear of rent, the full amount from the parties by whom it was paid leaving them to proceed against the defaulter by way of suit.