Section 15 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area 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 [Mamlatdar] [The word 'Mamlatdar' was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] in this behalf and shall also be liable to such penalty as may be prescribed by rules made under this Act.
