Section 30 in The Bengal Land Records Maintenance Act, 1895
30. Payment of expenses by proprietors.
- The amount due from proprietors shall be paid together with such instalment of land-revenue as the [State] [Substituted by A.L.O.] Government may direct, and arrears shall be recoverable [under the laws] [Substituted by A.L.O. for the word 'Crown'.] for the time being in force for the recovery of public demands.
