Section 127(2)(c) in Madras Estates Land Act, 1908

[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

Madras Presidency - Subsection

Section 127(2)(c) in Madras Estates Land Act, 1908

(c)if there remains a balance after these sums have been paid, there shall be paid to the landholder therefrom any [arrears of rent and interest due in respect of the holding between the date of the notice under section 112] [Substituted for the words 'rent which may have fallen due to him in respect of the holding between the date of application or suit' by section 73(2)(b) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIU of 1934).] and the date of the sale and the defaulter shall receive from the selling officer a receipt for the amount so paid; if the defaulter disputes the landholder's right to receive any sum under this clause, the Collector shall register the dispute as a suit and shall proceed to determine it:

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Madras Presidency - Subsection

Section 127(2)(c) in Madras Estates Land Act, 1908