Section 32 in The Bengal Land Records Maintenance Act, 1895
32. Recovery from successors-in-interests.
- When any proprietor, landlord, tenant or rent-free owner or occupier liable to pay any portion of the expenses under an order passed under this Part since such expenses were incurred, has died or has transferred, in whole or in part, his interest in any land on account of which he may have become liable, and such portion of the expenses remains unpaid, it shall be lawful for the Collector to recover the said expenses; or any portion thereof, from the person in possession of such interest or portion thereof.Such expenses shall be recoverable [under the laws] [Substituted by A.L.O. for word 'Crown'.] for the time being in force for the recovery of public demands.
