34A. Recovery of expenses incurred by Collector under Sections 31 to 33.
- All expenses incurred by a Collector in taking action under Section 31 or Section 32 or Section 33 in respect of any person shall, if the property of such person is not taken under the charge of the Court, be recoverable from such person or from the person whom the Collector finds to be in possession of such property as arrears of land revenue, or under the procedure provided by the Bengal Public Demand Recovery Act, 1913, for the recovery of public demands.
