- Any landholder who has entered into an engagement for the repayment of any sum apportioned as aforesaid may at any time repay to the Collector the entire amount of the principal sum which shall be then remaining due, and interest thereupon up to the day of payment; and henceforth the said engagement shall be terminated, and all liabilities in respect thereof for principal or interest shall determine.[Part IV-A [Inserted by Bengal Act 2 of 1902.] Recovery of share of payments from co-sharers
