(1)When rent is due to the proprietor,manager, or mortgagee of an estate , the receipt of the person registered under Chapter IV of the Assam Land and Revenue Regulation 1886, as proprietor, manager or mortgagee of that estate or of his agent authorised in that behalf, shall be a sufficient discharge for the rent, and the person liable for the rent shall not be entitled to plead in defence to a claim by the person so registered, that the rent is due to any third person.(2)Nothing in sub-Section (1) shall affect any remedy which any third person may have against the registered proprietor, manager or mortgagee.
