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State of West Bengal - Section

Section 28 in The West Bengal Evacuee Property Act, 1951

28. Sums payable under this Act recoverable as public demand.

- All sums payable to the Collector or the State Government [or the Committee] [Words inserted by W.B. Act 30 of 1954.] under this Act shall, without prejudice to any other mode of recovery, be recoverable as arrears of public demand.