Section 20 in The Bengal Land Records Maintenance Act, 1895
20. Fees under Tenancy Act.
- The fees payable to the Collector under Sections 15 and 18 of the Bengal Tenancy Act, 1885, may be paid to the Registrar of Mutations, when notice is given under Section 6 and such payment shall be held to be payment to the Collector, and the Registrar of Mutations shall forthwith transmit all fees so paid to the Collector, and such notice to the Registrar of Mutations shall be held to be a notice to the Collector under Sections 15 and 18 of the Bengal Tenancy Act, 1885.
