51A. [ Recovery, under the certificate procedure of payments made in respect of land held free of rent or revenue. [Inserted by Bengal Act 2 of 1902.]
- Any person who has been determined under Section 50 to be the landholder in respect of land, held free of rent or revenue, which has benefited by any scheme or works carried out under this Act, and who has made any payment under the foregoing provisions of this Act in respect of such land, may, upon application to the Collector as hereinafter provided, but subject to the provisions of Section 51, recover the amount of such payment from any person holding such land immediately below him.
