Section 97 — Recovery of certain arrears through Revenue-officer instead of by suit.

When a village-officer required by rules under section 28 to collect any land-revenue or sum recoverable as an arrear of landrevenue satisfies a Revenue-officer that the revenue or sums has fallen due and has not been paid to him, the Revenue-officer may, subject to any rules which the Financial Commissioner may make in this behalf, recover it is if it were an arrear of land-revenue.

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