Section 68 — Right of landlord to collect rent from cultivator.

(1) If the rent of a holding which is sub-let, or is left in charge of another person under section 58, is payable to the landlord by batai , he may collect such rent from the sub-tenant or such person: Provided that if any rent is so collected by the landlord, the sub-tenant may deduct such rent from any rent payable by him to his landholder. (2) If any conflict arises between the claims of the landlord and the tenant of such holding to collect rent from the sub-tenant the claim of the landlord shall prevail.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.