Section 31 in The Bengal Land Records Maintenance Act, 1895
31. Payment of expenses by tenants and rent-free owners and occupiers.
- The amount due from tenants and rent-free owners and occupiers shall, subject to any orders passed by the [State] [Substituted by A.L.O.] Government under Section 28, be paid by them to the Settlement Officer, on tender of such extract from the record-of-rights as they may be entitled to receive.Arrears shall be recoverable under the law for the time being in force for the recovery of public demands.
