Section 66(1) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(1)From the sums received or recovered under Section 65, the Manager shall pay-(i)the costs of management including the costs of necessary repairs;(ii)the Government revenue and all debts and liabilities for the time being due or incurred to the Government in respect of the property under management;(iii)the rent, if any due to any superior holder in respect of the said holding;(iv)such periodical allowance as the Collector may from time to time fix for the maintenance and other expenses of the holder and of such members of his family as the Collector directs;(v)the costs of such improvements of the said holding as he thinks necessary and as approved by the Collector.
