34A. [ Recovery of expenses incurred by Collector under sections 31 to 33. - All expenses incurred, by a Collector in taking action under section 31, section 32 or section 33 in respect of any person shall, if the property of such person is not taken under the charge of the Court, be recoverable from such person or from the person whom the Collector finds to be in possession of such property, under the procedure provided by the] [Section 34A first inserted for Western Bengal, by Bengal Act 1 of 1906, and for Eastern Bengal, by E.B. and A. Act 3 of 1907, then substituted by Bengal Act 6 of 1936.] [Bengal Public Demands Recovery Act, 1913] [Words and figures substituted by Bengal Act 6 of 1936.], for the recovery of public demands.
