- [If a landholder or other person receiving rent on his behalf refuses without reasonable cause] [Substituted for the words 'If a landholder without reasonable cause refuses' by section 41 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] to deliver to a ryot a receipt [as required by] [Substituted for the words 'in accordance with the provisions' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] sections 62 and 63 for any rent paid by him, or to credit the rent paid to the year and instalment to which the ryot has requested the payment to be credited, the ryot shall be entitled to [recover from the land-holder on application made to the Collector for that purpose] [Substituted for the words 'recover from him by a suit before the Collector' by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] compensation not exceeding double the amount or value of the rent paid.
