LexSection 10 — Duty of Collectors to remit moneys collected in certain cases.
The Revenue Recovery Act, 1890
Where a Collector receives a certificate under this Act from, a Collector of another State or a Collector in 1 [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.]Open in Lexace · Ask the AI about this section