Section 37A(b) in The Bengal Land-Revenue Sales Act, 1859
(b)for payment to the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government, a sum equal to the amount specified in the notification of sale as that for the recovery of which the sale was ordered together with such costs, if any, as the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may have incurred subsequent to the issue of such notification of sale.
