- All surplus profits of the lands attached, beyond the cost of such attachment and management, including the payment of the current revenue, and the cost of the introduction of a revenue survey, if the same be introduced under the provisions of section 111 [***] [The words 'of the Act' were repealed the Bombay General Clauses Act, 1886 (Bombay Ill of 1886) Schedule B. This Schedule is printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay I of 1904).] shall be applied in defraying the said arrear.
