39. Collector may also with sanction of Board of Revenue raise unpaid amount by leasing or mortgaging the improved or reclaimed lands.
- If the Collector thinks it inexpedient to proceed under the provisions of Section 38, or, having so proceeded shall have failed to realize the sum due, he may, with the sanction of the [Commissioner of the Division] [Substituted for 'Board of Revenue' by B. & O. Act 3 of 1916.] raise the amount necessary to discharge the sum or instalment remaining unpaid-(a)by letting in perpetuity or for a term, on payment of a premium equivalent to such amount, the whole or any part of such improved land or reclaimed lands;(b)by mortgaging the whole or any part of such improved lands or reclaimed lands;(c)by letting in farm or managing by himself or another the whole or any part of such improved lands or reclaimed lands; or(d)partly by one of such modes and partly by another or others of them. For the purposes of this section, the Collector may exercise all the powers of the owner of such improved or reclaimed lands; and his signature shall be a good and sufficient signature to any document necessary to carry into effect the said purposes.
