73. Amount apportioned may be raised by leasing or mortgaging estate. -
If the Collector thinks it inexpedient to proceed for the recovery of such sum or any part thereof under the provisions of section 70, or having so proceeded shall have failed to realize the sum due, he may, with the sanction of the [Commissioner of the Division] [Words substituted by Bengal Act 5 of 1915.], raise the amount necessary to discharge the sum or instalment remaining unpaid-(a)by mortgaging the whole or any part of such estate;(b)by letting in farm or managing by himself or another the whole or any part of such estate;(c)partly by one of such modes and partly by another or others of them.For the purposes of this section the Collector may exercise all the powers of the owner of such estate, and his signature shall be a good and sufficient signature to any document necessary to carry into effect the said purposes.
