105. To prevent forfeiture of occupancy certain persons other than occupant may pay land revenue.
(1)In order to prevent the forfeiture of an occupancy under the provisions of section 87, or of any other law for the time being in force through non-payment of land revenue due on account thereof by the occupant, it shall be lawful for any person interested to pay on behalf of such occupant, all sums due on account of land revenue and the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] shall, on due tender thereof, receive the same.(2)If it appears to the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] that an occupant or holder has failed to pay land revenue due and has thus incurred forfeiture with a view to injure or defraud, other persons interested in the continuance of the occupancy or holding, or that a sale of the occupancy or holding, will seriously prejudice such other persons interested, the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may order the forfeiture of only the interest of the defaulting occupant or holder and sell or dispose of the same:Provided that the other persons interested undertake to pay any balance that may still remain due after such sale or disposal of only the defaulter's interest in the occupancy or holding and furnish sufficient security for the performance of such undertaking.(3)Nothing authorised or done under the provisions of this section shall affect the right of the parties interested as the same may be established in any suit between such parties in a court of competent jurisdiction.
