74A. Power of Collector to close a separate account otherwise than upon application.
- Notwithstanding anything contained in the foregoing Sections, if the Collector becomes aware, otherwise than after receipt of an application under Section 72 that any separate account opened under Section 10 or Section 11 of the Bengal Land Revenue Sales Act, 1859 (11 of 1859) or under Section 70 or Section 72 of this Act in respect of any estate does not represent existing facts, he may, after service of a notice on the recorded proprietor in the manner prescribed by Section 50, and after hearing any objection which may be preferred, close the account:[Provided that the Collector may, on being satisfied that any interest in any estate in respect of which there is a separate account opened under any of the aforesaid Sections has vested in the State of Bihar under any provision of the Bihar Land Reforms Act, 1950 (Bihar Act 30 of 1950), close the account, without service of any notice on any recorded proprietor; but the Collector shall after closing such account cause to be published a notice to that effect in the manner prescribed in Section 49 and in the event of any objection made in writing by any recorded proprietor, within sixty days of the publication of the notice, the Collector shall consider the objection and after such inquiry as may be necessary pass such orders as he thinks fit.] [Added by section 6 of Bihar Act 35 of 1953.]
