- The distress shall not be excessive; [***] [The words 'that is to say' were omitted and the words 'with interest' were inserted by section 52 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] the value of the property distrained shall be as nearly as possible equal to the amount of the arrears due [with interest] [The words 'that is to say' were omitted and the words 'with interest' were inserted by section 52 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and costs of distress.
