Section 4 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
4. Recovery of revenue and costs, etc.
- All sums due on account of any revenue assessed on any land under this Act and for costs of inquiry and survey, if any, under Section 7 shall be payable by the grantee or grantees jointly and severally when more than one, and shall be recoverable in accordance with the provisions of Chapter V of the Assam Land and Revenue Regulation, 1886 (Regulation 1 of 1886).Explanation. - The expression "grantee" includes the heirs and successors-in-interest of the grantee, and where the grantee is a minor or of unsound mind, or an idiot, his guardian, committee, or other legal curator.
