The Revenue Recovery Act, 1890
3. Recovery of public
demands by enforcement of process in other districts than those in which they
become payable.
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Where an arrear of
land-revenue, or a sum recoverable as an arrear of land-revenue, is payable to a
Collector by a defaulter being or having property in a district other than that
in which the arrear accrued or the sum is payable, the Collector may send to the
Collector of that other district a certificate in the form as nearly as may be
of the
Schedule, stating--
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the name of the defaulter
and such other particulars as may be necessary for his identification, and
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the amount payable by him
and the account on which it is due.Amended in Assam by Assam Act 16 of
1971.Extended to Laccadive, Minicoy and Amindivi Islands (w.e.f. 1-10-1967):
vide Reg. 8 of 1965, s. 3 & Sch.Extended to Goa, Daman and Diu with
modifications, by Reg. 12 of 1962, s. 3 & Sch.Extended to and brought into force
(w.e.f. 1-7-65) by Reg. 6 of 1963, Extended to the Union territory of
Pondicherry by Act 26 of 1968, s. 3.and Schedule.
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This Act has been modified
in its application to the Benares Family Domains, see s. 15 of the Benares
Family Domains Act, 1904 (U.P. 3 of 1904).
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Subs. by the India
(Adaptation of Income-tax, Profits Tax and Revenue Recovery Acts) Order, 1947
(G. G. O. 31, dated the 10thDecember, 1947), (Gazette of India, 1947,
Extraordinary, p. 1333), for the original sub-section.
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Subs. by Act 33 of 1950, s.
2 (2) and Sch., for "Part B States".
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The word "and" at the end
of sub-section (2), and sub-section (3)rep. by Act 10 of 1914, s. 3 and Sch. II.
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The certificate shall be
signed by the Collector making it
1*[or by any officer to whom such Collector may, by order in writing, delegate
this duty], and, save as otherwise provided by this Act, shall be conclusive
proof of the matters therein stated.
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The Collector of the other
district shall, on receiving the certificate, proceed to recover the amount
stated therein as if it were an arrear of land-revenue which had accrued in his
own district.
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