Section 22B in The Chota Nagpur Rural Police Act, 1914
22B. Crediting of sums assessed to provincial revenues.
- On the issue of such a notification all amounts which may be collected under Sections 6,7 and 8 in respect of any area included in such notification shall be credited to the general provincial revenues in such manner as the [State] [Substituted by the A.L.O.] Government may by general order direct.
