Section 45 in Pondicherry Revenue Recovery Act, 1970
45. Recovery of arrears due to defaulter on the date of sale.
- Arrears of rent which on the date of sale is due to the defaulter from his tenants shall, in the event of the sale, be recoverable by him after the sale, by any process, except distraint which would have been utilized by him for that purpose before the said sale.
