44. Water-rate by whom payable, when charged on land held by several owners.-
Where a water-rate is charged on land held by several joint owners, it shall be payable by the manager or other person who receives the rents or profits of such land, and may be deducted by him from such rents or profits before division, or may be recovered by him from the persons liable to such rate inthe manner customary in the recovery of other charges on such rents or profits. Recovery of charges
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