- Every ryot from whom as such, anything has been taken, received or exacted by the landholder in addition to the rent lawfully payable, shall be entitled to recover by a suit before the Collector the amount or value of what has been so taken, received or exacted, and where anything has been exacted, also such sum by way of penalty as the Collector thinks fit, not exceeding one hundred rupees or, when double such amount or value exceeds one hundred rupees, not exceeding double that amount or value.[Chapter VIII] [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).] Irrigations Works
