Section 148 — Recovery of cost of assessing assigned land-revenue.

(1) When land of which the landrevenue has been assigned in whole or in part is re-assessed, the assignee shall be liable to pay such a share of the cost of making the re-assessment as the Financial Commissioner may determine to be just. (2) That share may be recovered by the Collector by the deduction of the amount thereof from the land-revenue due to the assignee.

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