- Every holder of an estate or tenure to whom any sum may be payable under the provision of this Act may recover the same with interest at the rate of [six and a quarter] [Substituted by the Bihar and Orissa Cess (Amendment) Act, 1939 (Bihar and Orissa Act 2 of 1939), for the words 'twelve and half.'] per centum per annum in the same manner and under the same penalties as if the same were arrears of rent due to him.
