38. If amount not discharged, the Collector may recover it as a public demand.
- If any landholder fails to discharged the sum made payable in respect of his improved lands or in respect of his reclaimed lands, or fails to enter into an engagement for the payment thereof as in this Act hereafter provided, or, having entered into such an engagement, fails to discharge any instalment payable thereunder, such sum or such instalment, together with interest [* * *] [Words 'thereupon at five per centum per annum', repealed by Section 5, by Bengal Act 2 of 1902.] shall be recoverable under the provisions of any law for the time being in force for the recovery of public demands.
