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 32] [Entire Act] State of Puducherry - Subsection Section 32(1) in Pondicherry Revenue Recovery Act, 1970 (1)Subject to the provision of sub-section (2), all agreements entered into between the defaulter and his tenants shall, while the attachment is in force, be binding on the Collector.
