Section 29(1) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(1)Notwithstanding anything contained in this Act or in any other law for the time being in force, the amount of land revenue (including surcharge, special charge, additional surcharge or special assessment), or of acreage rates, or of betterment charges, or of any other tax (including rates and cesses), payable under any law for the time being in force in respect of any land, the proprietary rights of which a person under this Chapter is entitled to acquire, may be recovered from such person.
