(3)Surplus property vested in Collector under Section 47 to be appropriated to payment of debt to Government. - If, on the first day of January next before the last instalments payable under the provisions of Section 36 are due, there is, after providing for the expense of keeping in efficient order and repair the improvements and works executed under this Act, a surplus of the profits from the property vested in the Collector under 47, such surplus, or as much thereof as will suffice, shall be appropriated to the liquidation of the said last instalments.Any landholder who has paid any such instalment in advance under the provisions of Section 41 shall be entitled to a refund in proportion with interest at [four] [Substituted for the word 'five' by Bengal Act 2 of 1902.] per cent per annum.
