(a)recover from his co-sharers, respectively, such contributions towards such payment as are proportionate to their individual interests in the land, either-(i)in the same manner in which arrears of rent are recoverable under the Bengal Tenancy Act, 1885, and under similar penalties, or(ii)if such co-sharers have been declared by any order passed under Section 36 or revised under Section 36-A to be liable to pay upon application to the Collector as hereinafter provide; or
