64A. [ Holders of estates, etc., how to recover from holders of rent-free lands. -] [section 64A inserted by Bengal Act 7 of 1881.]
[Notwithstanding anything contained in Schedule III to the Bengal Tenancy Act, 1885,] [Words and figures inserted by Bengal Act 11 of 1934.] all sums due to the holder of any estate or tenure under the provisions of this chapter [or of Chapter VIIA] [inserted by Bengal Act 11 of 1934.], in respect of any land held rent-free, may be recovered by such holder from any owner or holder of such rent-free land, or from any occupier of the same [within six years from the date on which such sums became due] [inserted by Bengal Act 11 of 1934.], by any means and any process by which the amount might be recovered if it were due on account of rent of a transferable tenure or holding [* * * *] [Words 'and subject to same rules as to limitation' omitted by Bengal Act 11 of 1934.] :Provided that, if any such objection as is mentioned in section 53 has been made before the Collector, no proceedings shall be commenced, and no proceedings which have been commenced shall be continued, for recovery of cess in respect of the lands which are the subject of such objection, until such objection shall have been disposed of by the Collector.
