(2)Every application to the Collector under Section 41-A or Section 51-A for the recovery of sums due, from tenants of or persons holding lands benefited by any scheme or works carried out under this Act, on account of any payment made by the applicant under the foregoing provisions of this Act, must:-(c)be made within six months after such sums became due,(d)specify the amount of such payment, and the date on which it was made,(e)specify the amount of such sums due from each tenant or person holding land, land the date on which it became due, and(f)be accompanied by a declaration, signed by the applicant and stating:-(i)that he has not, on account of the said scheme or works enhanced the rent, if any, payable in respect of the said lands or any of them, and(ii)that he has not taken from such tenants or persons holding land, or any of them any premium on account of such scheme or works.
