(1)When an arrear of land revenue or other public demand recoverable as an arrear of land revenue under section 55 is due in one district, but is to be recovered by sale of the defaulter's property in any other district, the Collector or Settlement Officer or Assistant Settlement Officer of the district in which such arrear of demand has become due or any other Revenue Officer as may be authorized shall send a statement of accounts certified under sub-section (2) of section 55 to the Collector or the Settlement Officer or Assistant Settlement Officer of the district, by whom the recovery is to be made.
