79. Recovery of money payable in pursuance of sections 78, 78B, 78C or 78G. -
[All money payable in respect of any land by any person under an agreement executed in pursuance of sub-section (4) of section 78, or by any person in respect of a betterment fee under section 78B or section 78C, or by any person under an agreement executed in pursuance of section 78G, sub-section (1), shall be recoverable by the Board together with interest] [The sub-heading and para, substituted by Ben. Act 8 of 1931.], [due, up to the date of realization, which shall, in the case of betterment fees under section 78B or section 78C, be) at the rate of Words substituted by W. B. Act 42 of 1983. [ten per cent, per annum] [Substituted by Ben. Act 2 of 1935.], from the said person or his successor in interest in such land, in the manner provided by [the Calcutta Municipal Act, 1951] [Substituted By W. B. Act 32 of 1955.], for the recovery of the consolidated rate;and, if not so recovered, the Chairman may, after giving public notice of his intention to do so, and not less than one month after the publication of such notice, sell the interest of the said person or successor in such land by public auction, and may deduct the said money and the expenses of the sale from the proceeds of the sale, and shall pay the balance (if any) to the defaulter.
