Section 252 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
252. Tenant entitled to compensation for illegal exactions
If any person-(i)Knowingly collects any sum or produce in excess of the amount due as an arrear of rent or Sayar; or(ii)Charges interest on an arrear of rent at a rate exceeding that allowed by this Act; or(iii)infringes the provisions of section 34 or collects any sum by way of premium or cess which is irrecoverable under the provisions of sections 34 and 35; or(iv)collects any rent of which payment has been remitted in accordance with the provisions of this Act, or before the expiry of the period of suspension, collects any rent of which payment has been suspended in accordance with the provisions of this Act; or(v)without any reasonable cause credits a payment made towards rent or Sayar otherwise than in accordance with the provisions of this Act,the tenant shall be entitled to recover from such person such compensation not exceeding one hundred rupees as the court having regard to the circumstances of the case, may decree, in addition to any amount or the value of any produce which may have been so-collected, charged or credited.
