Section 33 in Telangana Revenue Recovery Act, 1864
33. Payments by tenants.
- All payments on account of rent or profits actually due, made before public notice of assumption of management to or on behalf of any landholder by any person holding under him, shall be valid against the Collector, and all such payments made after public notice of such assumption or made before they were actually due, shall be null and void against the Collector, who shall be entitled to recover as arrears of rent, the full amount from the parties by whom it was paid, leaving them to sue the defaulter in the ordinary courts of law.
