51B. Further provisions as to applications under Sections 41-A, 44-A or 51-A.
(1)Every application to the Collector under Section 41-A for recovery of contributions from co-shares towards a payment made by a landholder under the foregoing provisions of this Act must:-(a)be made within six months after such payment was made, and(b)specify the amount of such payment, and the amount of such contributions due from each co-sharer,(2)Every application to the Collector under Section 41-A or Section 51-A for the recovery of sums due, from tenants of or persons holding lands benefited by any scheme or works carried out under this Act, on account of any payment made by the applicant under the foregoing provisions of this Act, must:-(c)be made within six months after such sums became due,(d)specify the amount of such payment, and the date on which it was made,(e)specify the amount of such sums due from each tenant or person holding land, land the date on which it became due, and(f)be accompanied by a declaration, signed by the applicant and stating:-(i)that he has not, on account of the said scheme or works enhanced the rent, if any, payable in respect of the said lands or any of them, and(ii)that he has not taken from such tenants or persons holding land, or any of them any premium on account of such scheme or works.(3)Every application under Section 41-A, Section 44-A, or Section 51-A must:-(g)be signed and verified in the manner provided by Sections 51 and 52 of the Code of Civil Procedure for the signature, and verification of plaints,(h)be accompanied by a court-free of eight annas, and(i)request the Collector to make a certificate authorizing the recovery of the said contributions or sums as the case may be, under the Public Demands Recovery Act, 1895,(4)Every declaration made under clause (f) shall, for the purposes of Section 199 of the Indian Penal Code, be deemed to be a declaration which the Collector is authorized by law to receive as evidence.(5)If the Collector, at any time, has reason to believe that any declaration accompanying an application as aforesaid, or any part thereof, is false, he may reject the application and leave the applicant to pursue his claim in a Civil Court.
