63. [ Recovery of interest on arrears of rent. [To be read instead of the original Section 63 which stood repealed by Bengal Act 7 of 1880, Now see Section 10 of Bengal Act 3 of 1881.]
- Any amount of interest which has accrued due, on arrears of rent or other demand recoverable as rent payable to the manager of an estate which is in charge of the Court, may be recovered in any manner and by any process according to which such arrears may be recovered under any law for the time being in force; and any Court or officer who is competent to make an order or certificate in execution of which such arrears or the demands are recoverable may direct that any costs incurred by the manager in obtaining such order or certificate, and in executing the same, shall be recovered in the same manner and by the same process as if the amount thereof had been included in the said order or certificate.]
