Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Puducherry - Subsection Section 35(2) in Pondicherry Revenue Recovery Act, 1970 (2)Any tenant making a payment under sub-section (1) may deduct such sum paid from any rent then or after-wards due by him to the defaulter.
