112. [] [Section 112 was renumbered as sub-section (1) of section 112 by section 62(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] Notice of intention to sell.
(1)When the landholder to whom an arrear is due intends to avail himself of the powers given by the last preceding section, he shall serve on the defaulter through the Collector a written notice stating the amount due for arrears, interest and costs, if any, the period for which and the holding in respect of which it is due, and informing him that if he does not pay the amount or [institute a suit] [Substituted for the words 'file a suit' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] before the Collector contesting the right of sale within thirty days from the date of service of the notice, the said holding or any part thereof specified in the said notice will be sold. Such notice shall be [delivered to the Collector] [Substituted for 'sent to the Collector' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] within one year from the end of the revenue year for which the arrear is due.[Four copies of the notice together with the fee for service thereof shall be sent to the Collector who shall cause service to be effected upon the defaulter in the manner provided in sub-section (2) of section 78 for the service of a written demand. A copy of the notice shall also be sent by post to the defaulter.] [The second paragraph of section 112(1) was substituted for the original paragraph by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]Copies of the notice shall, in every case, be posted at conspicuous places on the land to which it relates and in the village where the land is situated.(2)[ Any person having an interest in the holding or part thereof who would be affected by its sale may institute a suit before the Collector contesting the right of sale within the period fixed in sub-section (1).] [Sub-section (2) of section 112 was added by section 62(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
