Section 15 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
15. Refund of rent recovered in contravention of provisions of the Act and other penalties.
- If any landlord or any person on his behalf recovers rent from any tenant in contravention of the provisions of Sections 11, 12, 13 or 14 the land-lord shall forthwith refund the excess amount recovered to the tenant and shall be liable to pay such compensation to the tenant as may be determined by the Tahsildar in this behalf and shall also be liable to such penalty as may be prescribed by rules made under this Act.
