Section 5(4) in The Bengal Alluvial Lands Act, 1920
(4)[ The said Court shall decide to whom and in what proportions the net receipts, if any, from the land during attachment shall be paid. The net receipts shall be calculated by deducting from the gross receipts the costs incurred under section 3, section 4, sub-section (1), section 4A, subsection (1), and the costs incurred by the Collector in the proceedings under this section including the cost of preparation of the reference made under sub-section (1)] [Sub-sections (4) to (8) substituted by Bengal Act 5 of 1935.].
