87. Recovery of money payable in pursuance of sections 79, 81, 82 or 86.
- All money payable in respect of any land by any person under an agreement executed in pursuance of sub-section (4) of section 79, or by any person in respect of a betterment fee under section 81 or section 82, or by any person under an agreement executed in pursuance of sub-section (1) of section 86, shall be recoverable by the Board (together with interest due, up to the date of realization, which shall, in the case of betterment fee under section 81 or section 82, be at the rate of [ten per centum per annum] [Words substituted for the words 'six per centum per annum' by W.B. Act 43 of 1983.], from the said person or his successor in interest in such land, in the manner provided by the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, for the recovery of the consolidated rate; 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 his successor in such land by public auction, and may deduct the said money and the expenses of the sale from the proceeds of the sale, and shall pay the balance (if any) to the defaulter.
