(1)The sum payable to a landholder or superior tenant in any one year under clause (b) of Section 42 or under clause (b) of Section 43 shall be payable by equal instalments upon the days appointed for the payment to such landholder or superior tenant of the rent of the lands concerned, and shall be recoverable as if the same were an arrear of rent.(2)Provision in case of dispute as to the amount to be paid. - If such landholder or superior tenant and any person holding lands directly from him cannot agree as to the amount which such person shall pay, such landholder or superior tenant may serve person through the Collector, with a notice setting forth the amount which the claims, and requiring such person, within one month after the service of notice, to pay the amount claimed or enter into an engagement for the payment thereof by instalments extending over a period of not more than ten years, or appear before the Collector and object.(3)Collector to decide objections. - If such person do not within the said period of one month appear and object, the amount set forth in such notice shall be recoverable with interest [* * *] [The words 'at five per centum per annum' omitted by Bengal Act 2 of 1902.].If such person appear and object, the Collector shall dispose of such objection and his decision shall be final.The Collector may direct that any sum of money payable under his decision, together with any cost awarded by him, be paid by instalments extending over a period of not more than ten years.The provisions of clause (1) of this section shall apply to every sum payable according to an order of the Collector passed under this section.
