Section 31 in The Bengal Land-Revenue Sales Act, 1859
31. Application of purchase-money.
- The Collector shall apply the purchase-money, first, to the liquidation of all arrears due upon the latest day of payment from the estate or share of an estate sold; and, secondly, to the liquidation of all outstanding demands [including the cost of notices referred to in section 6 debited to the estate or share of an estate in the public accounts of the district : holding the residue, if any, in deposit on account of the late recorded proprietor or proprietors of the estate or share of an estate sold, or their heirs or representatives, to be paid to his or their receipt on demand in manner following: to wit, in shares proportioned to their recorded interest in the estate or share of an estate sold, if such distinction of shares were recorded, or if not, then as an aggregate sum to the whole body of proprietors upon their joint receipt.] [Words and figure inserted by Bengal Act 2 of 1943.]And, if before payment to the late proprietor or proprietors of any surplus that may remain of the purchase-money, the same be claimed, by any creditor in satisfaction of a debt, such surplus shall not be payable to such claimant, nor shall it be it withheld from the proprietor, except under precept of a Civil Court.
