(2)The cost of such acquisition including all charges incidental thereto, shall be borne by the State Government, any local authority or authorities having jurisdiction over the area in which the land is situated, the landlord and the raiyats or other persons benefited thereby in such proportions as the Collector may fix. If a local authority, landlord, raiyat or other person makes default in paying its or his share, if any, of such cost, the Collector may recover such share -(i)in the case of local authority in such manner as may be prescribed; and(ii)in the case of a landlord, raiyat or other person, in the same manner as an arrear of land revenue.
