(b)recover the sum or part of the sum which has been so paid by him according to the proportions and subject to the rules laid down in clause (e) of Section 42, with interest [* * * *] [The words 'at the rate of five per centum per annum' omitted by Bengal Act 2 of 1902, vide Section 5.] from the date of payment by him of any portion thereof, from the persons holding directly from him lands in respect of which the payment has been made, and which have been benefited by any scheme or works carried out under this Act.
