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State of Puducherry - Section

Section 43 in Pondicherry Revenue Recovery Act, 1970

43. Contracts and payments binding on purchaser.

- All contracts entered into by the defaulter with his tenants, and all payments made to him by the said tenants shall be binding upon the purchaser to the same extent and under the same conditions as the contracts and payments are binding on the Collector under sections 32 and 33.