(3)Collector to decide objections. - If such person do not within the said period of one month appear and object, the amount set forth in such notice shall be recoverable with interest [* * *] [The words 'at five per centum per annum' omitted by Bengal Act 2 of 1902.].If such person appear and object, the Collector shall dispose of such objection and his decision shall be final.The Collector may direct that any sum of money payable under his decision, together with any cost awarded by him, be paid by instalments extending over a period of not more than ten years.The provisions of clause (1) of this section shall apply to every sum payable according to an order of the Collector passed under this section.
