Section 15(2) in The Benares Family Domains Act, 1904
(2)The Raja may, in accordance with the provisions of the said section send a certificate to the Collector of a district outside the Family Domains for the recovery of an arrear of land revenue or of a sum recoverable as an arrear of land revenue payable to him, and similarly, on receiving a certificate from a Collector of a district outside the Family Domains, the Raja shall proceed to recover the amount stated therein as if it were an arrear of land revenue which had accrued in the Family Domains.
