Section 100 — Profits of land how applied.
The Central Provinces Land-Revenue Act, 1881
The surplus profits of such land, after defraying the cost of attachment and management, shall be applied, first, to the payment of any revenue becoming due in respect of such land during the attachment; and next, to discharging the arrear for the recovery of which the attachment was made.Open in Lexace · Ask the AI about this section
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