(b)recover such sum or any part thereof according to the proportions hereinafter provided, with interest [* * *] [The words 'at the rate of five per centum per annum' omitted by Bengal Act 2 of 1902, vide Section 5.] from the date of payment by him of any portion thereof, from the persons holding immediately from him lands in respect of which such sum has been declared payable, and which have been benefited by any scheme of works carried out under this Act;
