The Revenue Recovery Act, 1890

THE SCHEDULE

CERTIFICATE

[See section 3, sub-section (1).]

From

The Collector of

To

The Collector of

Dated the of 18 .

The sum of Rs. is payable on account of by, son of ,resident , resident of of , who is believed (to be at ) (to have property consisting of at ( in your district. Subject to the provisions of the Revenue Recovery Act, 1890, the said sum is recoverable by you as if it were an arrear of land-revenue which had accrued in your own district, and you are hereby desired so to recover it and to remit it to my office at .
A. B., Collector of

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