Section 90 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
90. [Section 58].
- On receipt of the report of the Special Judge under section 19, the Collector shall if the land revenue (without deducting the remissions for the fall in prices) payable by the debtors in any other district is greater than the land revenue payable by him in the district in which the application under section 4 was made, refer the case to the Board of Revenue for orders whether he should proceed with liquidation himself or whether the case will be transferred to another district.
