Section 15C(2) in Maharashtra Land Improvement Schemes Act, 1942
(2)On such transfer, the Company shall inform the owners concerned of the same, and then the amount shown in the interim or final statement, as the case may be as recoverable against each owner, who is accepted as its debtor by the scheduled bank, shall be paid by the respective owner to the scheduled bank on due dates in such instalments, and with interest at such rate, as may be specified in the statement.
