Section 35 in Pondicherry Revenue Recovery Act, 1970
35. Release of land from attachment by persons interested.
(1)It shall be lawful for any person claiming an interest in land which has been or is about to be, attached, to obtain its release by paying the arrears, interest thereof and cost incurred on such attachment.(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.(3)If such sums are paid by a bona fide mortgagee or other encumbrancer upon the property or by any person not being in possession thereof but bona fide claiming an interest therein adverse to the defaulter, the amounts paid shall be a charge upon the land.
