120A. [ Right of landholder to bid for holding and set off amounts due to him. [Section 120-A was inserted by Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
(1)A landholder who has brought to sale a ryot's holding or part thereof for an arrear of rent may bid for or purchase the same.(2)Where the landholder purchases, the purchase-money and the amount due to him as mentioned in the proclamation may set off one against the other.]
