- If any such sum payable to the Collector, or any instalment thereof, be not, pursuant to the said order, paid, the same with interest may be recovered as arrears of a demand under the provisions of the Public Demands Recovery Act, 1880 [(Bengal Act 7 of 1880)] [See now the Bihar and Orissa Public Demands Recovery Act, 1914 (B and O, Act 4 of 1914).] or any similar Act for the time being in force.
