(1)The expense of keeping inefficient order and repair any improvements or works effected under this Act shall be charged to the profits from the property vested in the Collector under Section 47;and, if such profits shall not suffice, the balance shall be paid to the proportions of the original contribution by the holders for the time being of the land which have been benefited by such works;and all sums payable to the Collector under the provisions of this section shall be recoverable in the manner provided by Section 38, or in the manner provided by Section 39;and every proprietor or other person who has paid any such sum may recover the same, or any part of the same, in the proportion and subject to the rules laid down in Section 42 or 43, as the case may be [and for that purpose the procedure prescribed by Section 41-A or Section 44-A and Sections 51-B and 51-C shall be applicable.] [Added by Bengal Act 2 of 1902.]
