64A. [ Holders of estates, etc., how to recover from holders of rent-free lands. [Sections 64A and 64-B Inserted by the Bengal Cess (Amendment) Act, 1881 (7 of 1881), and repealed by the Repealing Act, 1938 (1 of 1938)]
- All sums due to the holder of any estate or tenure under the provisions of this chapter, in respect of any land held rent-free, may be recovered by such holder from any owner or holder of such rent-free land, or from any occupier of the same, by any means and any process by which the amount might be recovered if it were due on account of rent of transferable tenure or holding, and subject to the same rules as to limitation:Provided that, if any such objection as is mentioned in Section 53 has been made before the Collector, no proceedings, shall be commenced, and no proceedings which have been commenced shall be continued, for recovery of cess in respect of the lands which are the subject of such objection, until such objection shall have been disposed of by the Collector.
