- Every zamindar, who is liable under the last preceding section for the payment of the whole or a portion of such total sum, shall be entitled to recover from the holder of any land which is declared under the provisions of Section 60 to form part of his, estate, the sum apportioned to such tenure or land by the Collector under the provisions of Section 59.And, similarly, every tenure-holder shall be entitled to recover from the holder of any tenure subordinate to his own, and from the holder of any land declared under Section 60 to form part of his tenure, the sum apportioned to such subordinate tenure or land by the Collector, under the said provisions.
