74A. [ Power of Collector to close a separate account otherwise than upon application. - Notwithstanding anything contained in the foregoing sections, if the Collector becomes aware, otherwise than after receipt of an application under section 72, that any separate account opened under section 10 or section 11 of the Bengal Land-revenue Sales Act, 1859, or under section 70 or section 72 of this Act, in respect of any estate does not represent existing facts, he may, after service of a notice on the recorded proprietor in the manner prescribed by section 50, and after hearing any objection which may be preferred, close the account.] [Section 74A inserted for Western Bengal by Bengal Act 2 of 1906 and for Eastern Bengal by E.B. & A. Act 1 of 1907.]
