77. [ Modes of recovery of arrears of rent. [This section was substituted for the original section 77 by section 49 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- Subject to the provisions hereinafter contained, a landholder shall be entitled to recover any arrear of rent by a suit before the Collector, by distraint and sale of movable property or by sale of a ryot's holding.Explanation. - Movable property for the purpose of this section shall include growing crops and the produce of land or of trees in the defaulter's holding.]
