98. [ Dues under the Act to be levied as public demands. [Section 98 is also applicable to the recovery of fines imposed under Section 18 and certain other sums-See Sections 18 & 77.]
- Every amount due or which may become due, to any Collector under the provisions of this Act in respect of any arrears of cess, of any expenses incurred, of any fee or costs payable, of any notices served, of any fines imposed, or on any other account, may be realised by such Collector by any process provided by any [law] for the time being in force for the realization of public demands; and shall be deemed to be a public demand under such law:Provided that the [District Fund] [Substituted by Act 1 of 1916 for 'District Road fund'.] shall indemnify the Collector of the district for all expenses incurred, and for all costs and damages for which such Collector may become liable (whether in connection with suits before the Civil Courts or otherwise) in respect of any proceedings for the recovery of any such dues as aforesaid.]
