8. Recovery in India of certain public demands arising beyond India .-When this Act has been applied to any local area which is under the administration of [the Central Government ][* *] [ The words " or the Crown Representative" omitted by the India (Adaptation of Income-tax, Profits Tax and Revenue Recovery Acts) Order, 1947.] but which is not part of [India] [ Substituted by A.O. 1950.], an arrear of land-revenue accruing in that local area, or a sum recoverable as an arrear of land-revenue and payable to a Collector or other pubic officer or to a local authority in that local area, may be recovered under this Act in [India] [ Substituted by A.O. 1950.].
