23. [ Recovery of expenses of such valuation. [Substituted by Bengal Cess (Amendment) Act, 1910 (Bengal Act 4 of 1910) for the original Section 23.]
- The expenses of any valuation made by the Collector under Section 22 may be recovered, in the manner prescribed in Sections 98 and 99, from the person by whom the untrue or incorrect return was made:Provided that, where such return relates to land for which no rent is payable by cultivating raiyats to the person who made the return, and the annual value of such lands as determined by the Collector under Section 22, does not exceed by one-fifth the value stated in such return, the said expense shall be borne by the [District Fund]].
