Section 15 in The Benares Family Domains Act, 1904
15. Raja of Benares to be deemed as Collector under section 3, Revenue Recovery Act, 1890.
(1)Notwithstanding anything contained in the Revenue Recovery Act, 1890, for the purposes of section 3 of that Act, the Raja of Benares shall be deemed to be a Collector.(2)The Raja may, in accordance with the provisions of the said section send a certificate to the Collector of a district outside the Family Domains for the recovery of an arrear of land revenue or of a sum recoverable as an arrear of land revenue payable to him, and similarly, on receiving a certificate from a Collector of a district outside the Family Domains, the Raja shall proceed to recover the amount stated therein as if it were an arrear of land revenue which had accrued in the Family Domains.
