37. Collector to serve notice of apportionment, requiring payment or engagement to pay.
- As soon as any apportionment has been determined as aforesaid, the Collector may cause a notice in the form in Schedule B hereto annexed to be served upon any landholder who has not paid the sum payable by him.Such notice shall require such landholder, within one month from the date of [the service thereof] [Substituted for 'its service' by Bengal Act 2 of 1902.] upon him, to pay such sum, with interest [up to the day of payment] [Substituted for 'at the rate of five per centum per annum' by Bengal Act 2 of 1902.] or to enter into an engagement for the payment, by instalments extending over a period of not more than ten years, of such sum, together with interest [* * *] [Words 'at the said rate', repealed by Bengal Act 2 of 1902, Section 7.] on all instalments remaining unpaid at the date of such payment.
