152. Decree where damage is repairable or pecuniary compensation would be adequate relief.
- If in any suit under the preceding section [a ryot] [Substituted for 'an occupancy ryot' by section 81, Madras Estates Land (Amendment) Act, 1934 (Madras ' Act VII of 1934).] is found liable to ejectment, but it appears that the damage to the holding admits of being repaired, or that pecuniary compensation would afford adequate relief, the decree shall provide that, if within one month from the date thereof or such further time as the Collector for reasons to be recorded may allow, the ryot does not repair the damage or pay as compensation a sum which shall be fixed by the Collector and specified in the decree, he shall be ejected.
