Section 5(7) in The Bengal Alluvial Lands Act, 1920
(7)[ The person entitled to the net receipts may apply to the] [Sub-sections (4) to (8) substituted by Bengal Act 5 of 1935.] Court for the recovery from the persons liable of any amount deducted from the gross receipts in excess of the amount, so deducted, for which he is himself liable. If [the Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] are entitled to the net receipts or to any part thereof the Collector may recover as arrears of a public demand any amount due to [the Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] or may apply to the Court for the recovery of the same.
