83. Collector may require proprietor to name estate.
- The Collector may by a notice require the proprietor or manager of any estate or revenue-free property to name such estate or property by a distinctive name and, in case of failure of such proprietor or manager to comply with the requisition within the time fixed by the Collector, may name such estate or property.[The notice required under this Section shall be served in the manner prescribed by Section 50.] [Added by Ben Act 2 of 1906.]
