Section 4 in The Chota Nagpur Encumbered Estates Act, 1876
4. Manager to receive rents and profits, and pay therefrom the Government demand, rent due to superior landlord, for maintenance of holder and his heir, loans raised for estate, costs of repairs and improvements, cost of management, debts and liabilities.
- The Manager shall, during his management of the said immovable property, receive and recover all rents and profits due in respect thereof; and shall upon receiving such rents and profits, give receipts for the same.From the sums so received, he shall pay-Firstly the Government revenue, and all debts of liabilities for the time being due or incurred to the [Government] [Substituted by A.L.O.];Secondly in the case of under-tenures, the rent (if any) due to the superior landlord, in respect of the said property;Thirdly, such annual sums as appears to the commissioner requisite for the maintenance of the holder of the property, his heir, and their families;[Fourthly all sums due in re-payment of loans effected under the power conferred by clause (c) of section 18] [Inserted by Act 3 of 1909.];Fifthly the costs of such repairs and improvements of the property as appear necessary to the Manager are approved by the Commissioner;And the residue shall be applied in discharge of the costs of the management, and in settlement of such debts and liabilities of the holder of the property and his heir as may be established under the provision hereinafter contained.[ x x x] [Omitted by Act 3 of 1909.]IV-Settlement of debts
