73. Recovery of money payable in pursuance of sections 68, 70 or 72.
- All money payable in respect of any land [***] [The words 'by any person under an agreement executed in pursuance of sub-section (4) of section 68, or' were omitted by Central Provinces and Berar Act, XXXIV of 1949, section 23.] by any person in respect of a betterment contribution under section 70, or by any person under an agreement executed in pursuance of sub-section (1) of section 72 shall be recoverable by the Trust (together with interest, up to the date of realization, at the agreed rate) from the said person or his successor in interest in such land, in the manner provided by [Chapter XII of the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act XIV of 1952, section 19.] and, if not so recovered, the Chairman may, after giving public notice of his intention to do so and not less than one month after the publication of such notice sell the interest of the said person or successor in such land by public auction and may deduct the said money and the expenses of the same from the proceeds of the sale and shall pay the balance, if any, to the defaulter.
