Section 33 in Pondicherry Revenue Recovery Act, 1970
33. Payments by tenants.
(1)All payments relating to rent or profits actually due, made before the public proclamation of the notice of assumption of management under section 29 to or on behalf of any defaulter by any person holding under him, shall not be called in question by the Collector.(2)All payments referred to in sub-section (1) made after such public proclamation, or made before they were actually due shall be null and void against the Collector who shall be entitled to recover, as arrear of rent, the full amount from the parties by whom it was paid leaving them to proceed against the defaulter by way of suit.
