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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(6)(a) in The West Bengal Restoration of Alienated Land Act, 1973

(a)where such land has been sold, before or after such order is made, in execution of a decree or of a certificate under the Bengal Public Demands Recovery Act, 1913, against the transferee, the whole of the amount payable under the said order, or such part of it as may then remain due, shall, notwithstanding anything contained in such order, become due and payable at once and on such payment being made, such sale in execution of the decree or the certificate shall be set aside and the amount paid shall be applied towards satisfaction of the decree or the certificate, as the case may be;