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.]

1. Subs. by the A. O. 1937, for "the G. G. in C.".
2. 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).
3. Subs. ibid., for "British India".
4. The words "the Provinces of" omitted by the A. O. 1950.
5. 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.