(2)the recovery of rent by a landowner under ryotwari settlement with the Government or in any way subject to the payment of land revenue direct to the Government or any other registered holder of land in proprietary right from a tenant from whom he has taken a written agreement specifying the rent to be paid.[The provisions contained in this Chapter for the recovery of rent from a ryot by a suit before the Collector, shall apply as far as may be, to the recovery of rent by a landholder from a ryot holding under a written engagement specifying the rent payable, a tree or trees apart from the land on which they stand in the same village as that in which he holds lands as a ryot.] [This paragraph was added by section 76 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).][Chapter VII] [Chapters VII and VIII were substituted for the original Chapters VII and VIII respectively, by section 77 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] Recovery of Excess Payments
