(e)from the sums received on account of the land, the manager shall pay:(i)the costs of management including the cost of necessary repairs;(ii)the Government revenue and all sums due to the Government in respect of the land under management;(iii)the rent, if any due to any superior holder in respect of the land;(iv)such periodical allowance as the Collector may from time to time fix for the maintenance and other expenses of the landholder and of such members of his family as the Collector directs; and(v)the cost of such improvement of the land as he thinks necessary and is approved by the Collector;
