Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of West Bengal - Section Section 6 in The West Bengal Public Land (Eviction Of Unauthorised Occupants) Act, 1962 6. Damages and costs recoverable as public demand. - Any sum payable by any person as damages or costs under an order of the Collector under this Act shall recoverable as a public demand.
