31. Amounts made payable to be a charge upon the improved lands and reclaimed lands, respectively.
- The total sum so made payable in respect of the improved land of anyone landholder, and the total sum so made payable in respect of the reclaimed lands of anyone landholder with interest [***] [Omitted by Bengal Act 2 of 1902.] from the date of apportionment, [* * *] ['Word upon such sums at five per centum per annum' Repealed by Bengal Act 2 of 1902.] shall a be first charge upon such improved lands and upon such reclaimed lands respectively.Such charge shall not be avoided by the sale of such lands or of any estate, tenure or under-tenure within which they are included, for arrears of revenue or rent.
