Section 4 — Manager to receive rents and profits, and pay therefrom.

The Manager shall, during his management of the said immoveable property, receive and recover all rents and profits due in respect thereof; and shall, upon receiving such rents and profits, give receipts for the same. From the sums so received, he shall pay-- and pay therefrom the Government demand, First , the Government revenue, and all debts of liabilities for the time being due or incurred to Government; rent due to superior landlord , Secondly , in the case of under-tenures, the rent (if any) due to the superior landlord, in respect of the said property: annual sum for maintenance of holder of property and his heir , Thirdly , such annual sums as appears to the Commissioner requisite for the maintenance of the holder of the property, his heir, and their families: costs of repairs and improvements , Fourthly the costs of such repairs and improvements of the property as appear necessary to the Manager and are approved by the Commissioner: cost of management and the debt and liabilities, and the residue shall be applied in discharge of the costs of the management, and in settlement of such debts and liabilities of the holder of the property and his heir, as may be established under the provision hereinafter contained.

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