41A. Power to recover share of payments from co-sharers.
- When any landholder has made any payment under the foregoing provisions of this Act in respect of land which he holds jointly with other persons, and such payment exceeds the amount which is proportionate to his individual interest in the land, he may-(a)recover from his co-sharers, respectively, such contributions towards such payment as are proportionate to their individual interests in the land, either-(i)in the same manner in which arrears of rent are recoverable under the Bengal Tenancy Act, 1885, and under similar penalties, or(ii)if such co-sharers have been declared by any order passed under Section 36 or revised under Section 36-A to be liable to pay upon application to the Collector as hereinafter provide; or(b)take credit for such contributions as aforesaid in any adjustment of accounts between himself and his co-sharers.]
