Section 9(2) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(2)All expenses incurred by the prescribed authority in causing any work to be done under sub-section (1), together with interest thereon at the rate of six per centum per annum from the date on which the demand for payment of such expenses is made until such payment, may be recovered by it from the owner of the hut, other structure or land as if they were a public demand.
