110. Tender of amount under protest to be deemed valid.
- A tender of the amount of the arrears of rent claimed by the landholder shall be deemed valid though made under protest, and on such tender being made, the distrainer shall be bound to refrain from distraining or selling the property, and if a distraint has been made, to release the property distrained provided that when the amount so tendered is received, the fact that the payment was made under protest shall be stated in the receipt given to the person making the payment.Sale of Ryot's Holding
