Section 3(1) in The Revenue Recovery Act, 1890

Central Government Act

(1) Where an arrear of land- revenue, or a sum recoverable as an arrear of land- revenue, is payable to a Collector by a defaulter being or having property in a district other than that in which the arrear accrued or the sum is payable, the Collector may send to the Collector of that other district a certificate in the form as nearly as may be of the Schedule, stating--

(a) the name of the defaulter and such other particulars as may be necessary for his identification, and

(b) the amount payable by him and the account on which it is due. Amended in Assam by Assam Act 16 of 1971 . Extended to Laccadive, Minicoy and Amindivi Islands (w. e. f. 1- 10- 1967 ): vide Reg. 8 of 1965 , s. 3 and Sch. Extended to Goa, Daman and Diu with modifications, by Reg. 12 of 1962 , s. 3 and Sch. Extended to and brought into force (w. e. f. 1- 7- 65) by Reg. 6 of 1963 , Extended to the Union territory of Pondicherry by Act 26 of 1968 , s. 3 and Schedule.

1. This Act has been modified in its application to the Benares Family Domains, see s. 15 of the Benares Family Domains Act, 1904 (U. P. 3 of 1904 ). 2 Subs. by the India (Adaptation of Income- tax, Profits Tax and Revenue Recovery Acts) Order, 1947 (G. G. O. 31, dated the 10th December, 1947 ), (Gazette of India, 1947, Extraordinary, p. 1333), for the original sub- section. 3 Subs. by Act 33 of 1950, s. 2 (2) and Sch., for" Part B States". 4 The word" and" at the end of sub- section (2), and sub- section (3) rep. by Act 10 of 1914, s. 3 and Sch. II.