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 Government] [Words 'Provincial Government' first substituted for the word 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] [* *] [Words 'of Bengal' omitted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.] by an order published in the [Official Gazette] [Words substituted for the words 'Calcutta Gazette' by the Government of India (Adaptation of Indian Laws) Order, 1937.], 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shall be in such order specified to be served upon any proprietors [* * * *] [Words 'or persons liable to any demands,' repealed by the Bengal Act 7 of 1880.]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provisions of the said Act 11 of 1859 or of this Act, to realize from such proprietors [* * * *] [Words 'or persons' repealed by Bengal Act 7 of 1880.], any arrears of revenue [* * *] [Words 'or any demands,' repealed by Bengal Act 7 of 1880.] which be due from such proprietors [* * *] [Words 'or persons' repealed by Bengal Act 7 of 1880.];and the costs of serving any such notices as shall be served under the powers conferred by any such order, not exceeding such sums as shall in such order be specified, shall be added to any arrears of revenue [* * *] [Words 'or to any demands' repealed, by Bengal Act 7 of 1880.] which may be due from such proprietor [* *] [Words 'or persons' repealed by Bengal Act 7 of 1880.], and shall be recoverable as if the same were a portion of such arrears of revenue [* * * *] [Words 'or of such demands' repealed by Bengal Act 7 of 1880.];and every such order may from time to time be altered, varied or revoked by any other order of the said [State Government] [Words 'Provincial Government' first substituted for the word 'Lieutenant-Governor' by the Government of India (Adaptation of Indian Laws) Order, 1937, thereafter, the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] to be from time to time in like manner published.
