Section 6 in The Bengal Land-Revenue Sales Act, 1868
6. Power to cause notices to be served for arrears or demands.
- It shall be lawful for the [State] [Substituted by ALO.] Government [* * * *] [The words 'of Bengal' repealed by para 3(1) of the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.], by an order published in the [Official Gazette] [Substituted AO for 'Calcutta Gazette'.] to empower all Collectors in any district in such order mentioned, if they shall think fit to cause such notices as shall be in such order specified to be served upon any proprietor [* * * *] [The words 'or persons liable to any demands', repealed by Bengal Act 7 of 1880.] before proceeding under the provisions of the said Act 11 of 1859 or of this Act, to realize from such proprietors [* * * *] [The words 'or persons' repealed by Bengal Act 7 of 1880.] any arrears of revenue [* * * *] [The words 'or any demands', repealed by Bengal Act 7 of 1880.] which may be due from such proprietors [* * * *] [The words 'or persons' repealed by Bengal Act 7 of 1880.].and the costs of serving any such notices as shall be served under the powers conferred by any such order, not exceeding such sums as shall in such order be specified, shall be added to any arrears of revenue [the Word "or to any demands" repealed by Bengal Act 7 of 1880] which may be due from such proprietors [* * * *] [The words 'or persons' repealed by Bengal Act 7 of 1880.] add shall be recoverable as if the same were a portion of such arrears of revenue [* * * *] [The words 'or of such demands' repealed by Bengal Act 7 of 1880.].and every such order may from time to time be altered, varied or revoked by any other order of the said [State] [Substituted by ALO.] Government to be from time to time in like manner published.
