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Bengal Presidency - Section

Section 70 in The Bengal Embankment Act, 1882

70. Recovery of sums apportioned. -

If any such sum payable to the Collector, or any instalment thereof, be not pursuant to the said order, paid, the same with interest may be recovered as arrears of a demand under the provisions of [the Bengal Public Demands Recovery Act, 1913] [Words and figures substituted by Bengal Act 1 of 1939.], or, any similar Act for the time being in force.