- Any superior tenant who has made any payment to a landholder under the provisions of clause (b) of Section 42, may-(a)proceed under any law for the time being in force to enhance the rents of any person holding directly from him lands the production powers of which have been increased by any works carried out under this Act: provided that any such person may at his option elect to pay under clause (b) of this section; or(b)recover the sum or part of the sum which has been so paid by him according to the proportions and subject to the rules laid down in clause (e) of Section 42, with interest [* * * *] [The words 'at the rate of five per centum per annum' omitted by Bengal Act 2 of 1902, vide Section 5.] from the date of payment by him of any portion thereof, from the persons holding directly from him lands in respect of which the payment has been made, and which have been benefited by any scheme or works carried out under this Act.
