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Madras Presidency - Section

Section 64 in Madras Estates Land Act, 1908

64. Credit of payments on account of instalments.

(1)When a ryot makes a payment on account of rent, he may declare the year and the instalment to which he wishes the payment to be credited, and the payment shall be credited accordingly.
(2)If he does not make any such declaration, the payment may, at the option of the landholder, be credited on account of any arrear not barred by limitation.