The Revenue Recovery Act, 1890
10. Duty of Collectors to remit moneys collected in certain cases.
Where a
Collector receives a certificate under this Act from a
Collector of another State or a Collector in 8*[Pakistan or] Burma, he shall
remit any sum recovered by him by virtue of that certificate to that Collector,
after deducting his expenses in connection with the matter.]
- Subs. by the A. O. 1937, for "the
G. G. in C.".
- The words "or the Crown Representative" omitted by the India
(Adaptation of Income-tax, Profits Tax and Revenue Recovery Acts)
Order, 1947 (G. G. O. 31, dated the 10th December, 1947) (Gazette of
India, 1947, Extraordinary, p. 1333).
- Subs. ibid., for "British
India".
- The words "the Provinces of"
omitted by the A. O. 1950.
- Ins. by the A. O. 1937.6 For a direction under this section, see Gazette of
India, 1937, Pt. I, p. 1941.7 The word "British" omitted by the India
(Adaptation of Income-tax, Profits Tax and Revenue Recovery Acts) Order, 1947 (G. G. O. 31, dated the
10th December, 1947) (Gazette of India, 1947, Extraordinary, p. 1333).8 Ins., ibid.
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